PIRTHI SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THERE are three accused in this case namely, Baljit Singh, Balbir Singh and the present petitioner Pirthi Singh. The role attributed to Balbir Singh is that he gave a knife blow to the injured while Baljit Singh caught hold of the arms of the injured and Pirthi Singh, petitioner caught hold of his legs besides raising a lalkara. Admittedly, Balbir Singh, the principal accused as well as Baljit Singh have been released on bail under orders of the learned Additional Sessions Judge, Karnal. The application of the petitioner is opposed, mainly on the ground that he is seeking anticipatory bail for which there is hardly any case made out. In the facts and circumstances, the petitioner shall be admitted to bail in the event of arrest on his furnishing bonds to the satisfaction of the arresting/investigating officer.