ROHIT KUMAR (A) PREMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer in this petition under Sec. 438 Cr.PC is for the grant of anticipatory bail in case FIR No.10 dtd. 26/1/2024 under Ss. 307, 323, 324, 506, 148, 149 IPC (Sec. 326 IPC added later on) registered at Police Station Division No.7, Jalandhar.

(2.) The present FIR came to be registered at the instance of Robit Atwal which reads as under:-

(3.) The Counsel for the petitioner contends that the petitioner has been falsely implicated in the present case. The occurrence allegedly took place on 5/1/2024 whereas the FIR came to be registered on 26/1/2024. The information regarding the nature of the injury was obtained much later. Even otherwise, the injury attributed to the petitioner was on a non vital of the body i.e. the knee. As he was ready and willing to join the investigation, he was entitled to the concession of anticipatory bail.