RAVINDER SINGH (BIRDI) Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an application for grant of bail to Ravinder Singh son of Surinder Kumar, who is an accused in case F.I.R. No. 35 dated February 8, 2002, under Sections 324, 307 read with Section 34, Indian Penal Code, registered at Police Station Division No. 4, Jalandhar.

(2.) Counsel for the State submits that the accused had put chilly powder in the eyes of the complainant, whereas the co-accused, namely Harish Chhabra, caused sharp-edged weapon injuries to Varun Sharma complainant.

(3.) The role of the petitioner is only of putting chilly powder in the eyes of the complainant.