PANNA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 438 of the Code of Criminal Procedure for release of the petitioners in terms thereof in a case registered vide FIR No.76 dated 1.10.2009 under Sections 452/323/341/506/148/149 IPC, at Police Station Khanauri, District Sangrur.

(2.) It was contended before this Court by the learned counsel for the petitioners that the complainant faction had caused injuries to Rani and Arjun but despite that no case was registered against them. The present FIR has been registered against the petitioners only to pressurise them from desisting from pursuing the matter against them. Further contends that only one injury was noticed upon the person of the complainant which was found simple in nature.

(3.) Noticing the aforesaid contentions, this court on 22.10.2009 had granted interim protection to the petitioners subject to the condition that they comply with the provisions under Section 438(2) Cr.P.C.