RAJINDER KUMAR @ LADDI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been moved by Rajinder Kumar @ Laddi, under Section 438 of Cr. P.C. seeking anticipatory bail in case FIR No. 121 dated 20.10.2008 registered under Sections 323, 324, 326, 34 of IPC at Police Station Bhogpur, District Jalandhar.

(2.) THE brief facts of the prosecution case are that the complainant Piara Singh made the statement in the following terms :

(3.) THE learned counsel for the petitioner states that the petitioner has also received four injuries at the left hand.