GURSEWAK SINGH @ LEELA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed the present petition under Section 438 of the Code of Criminal Procedure, 1973 seeking anticipatory bail in case FIR No.77 dated 04.08.2012 under Sections 307, 341, 34 of Indian Penal Code, 1860 registered at Police Station Nathana, District Bathinda Learned counsel for the petitioner has submitted that it is a case of version and cross-version. Petitioner had suffered ten injuries in the occurrence. Father of the petitioner and Jagdev Singh had also suffered injuries in the occurrence. Injury on the person of the complainant was declared simple in nature. Petitioner is ready to join investigation.

(2.) Learned State counsel, who is assisted by Assistant Sub Inspector Rajwinder Singh, has opposed the petition, but has failed to controvert the factual aspect of the submissions made by learned counsel for the petitioner.

(3.) Since it is a case of version and cross version and three persons including the petitioner from the petitioner side had suffered injuries in the occurrence and the injury on the person of the complainant is simple in nature, it would be just and expedient to allow this petition.