DILBAGH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner prays for grant of anticipatory bail in FIR No.0102, dtd. 7/6/2021, under Ss. 302/148/149 of the IPC, Sec. 3 and 4 of SC ST Act, 1989 added later on, registered at Police Station Goindwal Sahib, District Tarn Taran.

(2.) As per case of prosecution, Jagdeep Singh has been allegedly murdered by Shubhkarmanjit Singh, Khaddi, Dilbagh Singh and Love etc.

(3.) Learned counsel representing the petitioner contends that as per the allegations in the FIR, the petitioner-Dilbagh Singh was empty handed and Khaddi had inflicted injuries to Jagdeep Singh with his knife.