HARWINDER SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The petitioner seeks cancellation of anticipatory bail granted to respondent No. 2 vide order dated 23.10.2017 passed by the learned Additional Sessions Judge, SBS Nagar.

(2.) The petitioner submitted a complaint to the police, on the basis of which FIR No. 76 dated 23.06.2017 was registered at Police Station Rahon, District SBS Nagar under Sections 323, 324, 326, 452, 34 IPC .

(3.) Briefly the contents of the FIR are that respondent No. 2 stealthily entered the house of the petitioner armed with a dagger. He gave a blow in the stomach, on the right hand and below the right eye with the reverse side of the dagger. The reason for the enmity was stated to be a dispute regarding ancestral property.