RAJENDER @ PALA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks grant of anticipatory bail in respect of the above mentioned FIR.

(2.) The allegations, in nutshell, against the petitioner are that on account of a dispute regarding parking of motorcycle in the street, he inflicted injuries to the complainant leading to chopping of half of his ear.

(3.) Learned counsel for the petitioner submits that the genesis of occurrence has been suppressed in the FIR inasmuch as the petitioner as well as his son and his wife had also sustained injuries and in respect of which FIR No.320 dtd. 27/10/2020 at Police Station Sector 13/17, Panipat under Ss. 148, 149, 323, 324, 452 and 506 of Indian Penal Code (Annexure P-2) came to be lodged. It has been submitted that as a matter of fact the petitioner had earlier been released on regular bail, but subsequently upon addition of offence under Sec. 326 IPC, he apprehends his arrest and has thus prayed for grant of anticipatory bail.