SURINDER SINGH @ SHINDA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Surinder Singh @ Shinda has filed this petition under section 438 of the Code of Criminal Procedure, 1973 (for brevity, 'Cr. P.C.') for grant of anticipatory bail in case FIR No. 84 dated 09.11.2017, registered at Police Station Bhaini Mian Khan, District Gurdaspur, under Sections 326, 324, 323 and 34 of the Indian Penal Code.

(2.) Notice of motion was issued in this case. Learned State counsel has put in appearance on behalf of the respondent-State and complainant has also appeared through his counsel. They contested this petition.

(3.) I have heard learned counsel for the parties as well as learned State counsel and have gone through the record.