BEANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has joined the investigation of the case of pursuance to the directions issued on 15.12.1997. Heard Mr. Gupta representing the petitioner and Mr. Randhawa D.A.G. Punjab. The petitioner seeks anticipatory bail for the offences under Sections 323, 324, 326/34 I.P.C. Learned counsel for the petitioner contends that the petitioner is attributed the injury which was declared simple in nature. The grievous injury has not been attributed to him. Having considered the facts and circumstances as mentioned above, the petitioner deserves to be released on anticipatory bail. Consequently, this petition is allowed and the petitioner is granted anticipatory bail subject to the following conditions: