AJIT SINGH Vs. STATE

JUDGEMENT

(1.) Heard. As prayed for, section 326 IPC is allowed to be added in the heading of the petition and the prayer. Offence alleged is under sections 379/323/324/355/506/341/ 326/148/149 IPC.

(2.) Case of the prosecution is that on 23.1.2006 at 11.30 A.M., the petitioners assaulted the complainant. There was rivalry on account of party faction with the truck union. Injury attributed to Avtar Singh has been declared to be grievous.

(3.) Counsel for the petitioners submits that Avtar Singh is not seeking anticipatory bail and injuries attributed to the petitioners are simple; they are willing to join investigation and cooperate with the investigation and their arrest at this stage is not called for.