KARNAIL SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Karnail Singh and three others seek pre-arrest bail in a case registered by way of FIR No. 59, dated 24.05.2010 at Police Station Mehatpur, District Jalandhar, for an offence punishable under sections 452/324/323/148/149 of Indian Penal Code, 1860 (for short, 'IPC') to which section 326 IPC added later on.

(2.) Learned counsel for the petitioners contends that Ram Partap -- non applicant gave kirpan blow to Sarup Singh which caused grievous injury to the little finger of his right hand. According to him, simple injuries have been attributed to the petitioners. He has also contended that FIR No. 43 (Annexure P-1) has been lodged by Ram Partap one of the accused on 28.04.2010 while FIR No. 59 against the petitioners is dated 24.05.2010. He has submitted that it is a case of false implication.

(3.) Learned State counsel submits that the petitioners are evading arrest and that they have been declared proclaimed offender in this case.