PARAMJIT SINGH @ PAMMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed this petition under Section 438 of the Code of Criminal Procedure,1973 for his release on anticipatory bail in case FIR No.100 dated 17.7.2012 under Sections 307, 323, 506, 148, 149 of the Indian Penal Code registered at Police Station Dasuya, District Hoshiarpur.

(2.) The prosecution story, in brief, is that on 17.7.2012 at about 6.15 a.m., complainant-Parshotam Singh was attacked by the petitioner and his co-accused. Petitioner was, allegedly, armed with a rod at the time of occurrence. Petitioner had inflicted rod blow on the head of the complainant and the complainant protected his head by covering it with his hands. Consequently, the complainant suffered injuries on his wrists. The complainant also suffered injuries on his ankles and lower lip.

(3.) Learned counsel for the petitioner has submitted that no offence under Section 307 IPC is made out. Injury No.4 on the ankle was declared grievous in nature. There are chances of amicable settlement between the parties. Petitioner has been falsely involved in this case.