SAHIL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to petitioner-Sahil Kumar, who has been booked for having committed the offences punishable under Sections 148, 307, 323 read with Section 149, IPC, and Section 25 of the Arms Act, in a case arising out of FIR No.110, dated 25.07.2012, registered at Police Station, C-Division, District Amritsar.

(2.) From the material available on record, it transpires that the petitioner has been attributed a simple injury on the person of injured-Rakesh Kumar. The injuries attracting the mischief of Section 307, IPC have been attributed to non-applicant-Lalit Kumar. The co-accused of the petitioner, namely, Subhash Kumar and Sanjiv Kumar have already been granted the benefit of anticipatory bail.

(3.) SI Karanjit Singh, Police Station,C-Division, District Amritsar, submits that petitioner-Sahil Kumar did join the investigation and no more required for any other purpose.