NIRMALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners apprehending their arrest in a non-bailable offence in case FIR No. 50 dated 9.3.2006 registered under Sections 326/323/324/34 IPC at Police Station Lopoke, District Amritsar, have filed this petition under Section 438 Cr.P.C. for grant of anticipatory bail. I have heard the counsel for the parties.

(2.) This order may be read in continuation of the earlier order dated May 11, 2006.

(3.) In this case petitioner No. 1 is alleged to have caused the grievous injury to the complainant which falls under Section 326 IPC. I have perused the M.L.R. of the complainant. As per the prosecution version, injury No. 1 was subsequently declared as grievous. Keeping in view the nature of the injuries which have been attributed to petitioner No. 1, I am not inclined to confirm the interim anticipatory bail passed vide order dated May 11, 2006 merely on the ground that the said petitioner has joined the investigation. Therefore, qua petitioner No. 1, this petition for anticipatory bail is dismissed.