JOGINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer is under Section 438 Cr.PC for grant of anticipatory bail to the petitioner Joginder Singh in Cross case registered on 17.11.2015 in case FIR No.254 dated 13.11.2015 for offences punishable under Sections 452, 323, 325, 148 and 149 of Indian Penal Code registered with Police Station Jandiala Guru, Amritsar Rural, District Amritsar.

(2.) For the occurrence on 5.10.2015 at 5.30 PM there is a version recorded at the instance of the son of the petitioner -accused, whereas the Cross Version has been recorded at the instance of Inder Singh.

(3.) It is contended that the son of the present petitioner namely Jagdish Singh was examined soon after the incident and as per MLR at P -3 suffered 08 injuries including two injuries on the head. Thereafter a false version has been introduced by the other party as a counter blast that apart the petitioner accused is only attributed a Datar blow on the left elbow of Jasbir Singh son of Inder Singh.