GURJANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CASE of the prosecution is that petitioner Gurjant Singh gave blows to Gursewak Singh resulting in head injuries. Injury No.2 on Gursewak Singh was found to have been caused by sharp edged weapon. Sulakhan Singh had also received head injuries, out of which injury No.3 was found to have been caused by sharp edged weapon. Counsel for the petitioner submits that the petitioner also received injuries and thus, he acted in exercise of his right of private defence. Without expressing any opinion on merits, no case is made out for grant of anticipatory bail at this stage. The petition is dismissed.