HARMESH SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Prayer in this petition, filed under Section 438, Cr.P.C., is for grant of anticipatory bail to the petitioner, Harmesh Singh, son of Shiv Singh, resident of Village Ghot Pokher, Tehsil and District Gurdaspur, who has been booked for having committed the offences punishable under Sections 120-B, 148, 307 and 452, IPC, and Sections 25 and 27 of the Arms Act, in a case arising out of FIR No. 64, dated 15.7.2012, registered at Police Station Tibber, District Gurdaspur.

(2.) Learned counsel contends that out of political vendetta, the petitioner has falsely been implicated in this case.

(3.) Learned counsel for the State on instructions from SI Sohan Lal of Police Station, Tibber, District Gurdaspur, concedes the fact that the injury found on the person of the injured was simple one. He further concedes that the petitioner has been assigned the role of exhortation only. He also concedes that the alleged injury was caused by non-applicant, Niranjan Singh.