DARBARA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM 18093/2016 for placing on record an affidavit dated 20.5.2016 of the petitioner accused is allowed and said affidavit is taken on record.

(2.) Registry to place the same at the appropriate place in the paper book and paginate the same. Main case Prayer is for grant of anticipatory bail on behalf of accused -Darbara Singh in case FIR No.172 dated 24.11.2015 under Sections 364,452, 342, 323, 148,149 and 25/27/54/59 of the Arms Act,1959, PS Makhu,Distt.Ferozepur.

(3.) As per allegations levelled by complainant -Bagicha Singh, 1 of 3 CRM 18093/2016 and CRM -M 4853/2016 101+205 petitioner alongwith four other co -accused armed with swords, kirpans, dangs entered the house of his employer Navjot Singh and thereafter took him into their Jeep and inflicted 12 injuries.