HARJOT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed by the petitioner for grant of anticipatory bail in case FIR No.0074, dtd. 14/5/2022, registered under Ss. 452, 323, 326, 379-B, 380, 427, 506, 148, 149 of IPC at Police Station Sadar, District Sri Muktsar Sahib.

(2.) The petitioner is a close relation of the daughter-in-law of the complainant and the dispute is on account of inheritance as such. Admittedly, there is a medical report (Annexure P-2) regarding grievous injury on right leg including three other injuries on the person of complainant Karnail Singh, who is aged 65 years.

(3.) Keeping in view the above and also the fact that the injured was assaulted in the house of his brother, no case is made out for grant of anticipatory bail to the petitioner.