SUKHDEEP RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed by the petitioners, namely Sukhdeep Rani and Gursewak Raj for grant of anticipatory bail in case FIR No. 9 dated 29.1.2015, registered under Sections 307, 450 & 323 read with Section 34 of the Indian Penal Code, 1860 and 25/54/59 of the Arms Act, 1959 at Police Station Kotbhai, District Muktsar Sahib.

(2.) AS per the prosecution case, the petitioners along with Gulzari Lal, in furtherance of their common intention, had caused injuries to complainant Charanjit Singh.

(3.) LEARNED counsel for the petitioners contended that as per the prosecution allegations, Sukhdeep Rani has been attributed an injury with a lathi on the wrist of the complainant, whereas petitioner -Gursewak Raj with "tangli" injury on his shoulder. But in the medicolegal report of the complainant, no such injuries have been shown. He further pleaded that the petitioners have already joined the investigation as directed by this Court and are no longer required for custodial interrogation.