SHER SINGH Vs. SURAJ BHAN

JUDGEMENT

(1.) Sher Singh son of Amar Singh, the petitioner herein, is seeking anticipatory bail in a complaint case filed against him by Suraj Bhan respondent under Sections 324/452/506 read with Section 34 IPC and under Section 25/54/59 of Arms Act, pending in the Court in Sub Divisional Judicial Magistrate, Amloh, District Fatehgarh Sahib.

(2.) Without entering into detailed discussion, it may be mentioned here that the petitioner had earlier moved this Court for the same relief vide Criminal Misc. No. 17797-M of 2003. The same was disposed of by this Court on April 29, 2003 with the following observation :-

(3.) The petitioner thereafter, moved an application for regular bail and the same has been ejected by the SDJM, Amloh on 8.5.2003. The learned trial Court passed the following order :-