JAGGA SINGH & ANR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to Jagga Singh and Rajinder Singh-petitioners who have been booked for having committed the offences punishable under Sections 148, 323, 324, 326, 341 and 506, IPC read with Section 149, IPC.

(2.) Learned counsel for the petitioners submits that the petitioners were allegedly armed with blunt weapons and concededly, they have not been attributed the grievous injuries by means of sharp edged weapon on the person of Gurpreet Singh. He further submits that it is a case of version and cross version. He also submits that three persons from the petitionerside namely Dilbagh Singh, Harjeevan Singh and Surinder Singh had also received injuries.

(3.) Learned counsel for the State assisted by learned counsel for the complainant has not controverted the factual aspects of the case. However, they have opposed the application for grant of anticipatory bail on the ground that Section 149, IPC has been added in this case so the petitioners are vicariously liable for the main offence.