JASDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Jasdeep Singh son of Jagdish Singh, has preferred the instant petition for the grant of concession of anticipatory bail, invoking the provisions of Section 438 Cr. P.C., in a cross case registered against him on the statement of Saudagar Singh son of Sadhu Singh, vide FIR No. 137 dated 28.10.2012, on accusation of having committed the offences punishable under Sections 308, 323, 325, 148 and 149 IPC by the police of Police Station Kartarpur, District Jalandhar.

(2.) NOTICE of the petition was issued to the State.

(3.) THE bare perusal of statement of Saudagar Singh son of Sadhu Singh would reveal that neither any specific role nor any particular injury is attributed to the present petitioner. Very vague and general allegations are assigned to him. It is not a matter of dispute that Kulwinder Singh and another, similarly situated co -accused of the petitioner were granted the concession of anticipatory bail by a Coordinate Bench of this Court (Dr. Bharat Bhushan Parsoon J.), vide order dated 03.03.2014 in CRM -M No. 52 of 2014. Therefore, in that eventuality, I see no reason not to extend the concession of anticipatory bail to the present petitioner under the same set of circumstances. Moreover, interim bail was granted to enable the petitioner to join the investigation by this Court, by means of order dated 11.04.2014.