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Judgment
8 paragraphs · 293 wordsAvneesh Jhingan, J
The matter is taken up for hearing through video conference due to COVID-19 situation.
This is a petition seeking anticipatory bail in FIR No. 0328 dated 16.10.2020, under Sections 307, 452, 34 IPC 1860 and Section 25 and 27 of Arms Act, 1959 registered at Police Station Sadar Dhuri, District Sangrur.
The matter involves registering of cross cases. FIR No. 0328 dated 16.10.2020, under Sections 307, 452, 34 IPC 1860 and Section 25 and 27 of Arms Act, 1959 was at the behest of Amandeep Kaur. On the same date Amandeep Singh gave the cross version. The name of the petitioner is specifically mentioned in the statement made by Amandeep Singh. There was an altercation between the parties. The petitioner accompanied Amandeep Singh and his friends. There was use of rod of hand pump and display of .12 bore gun. The role attributed to petitioner is that he had tried to give sword blow on the head of Amandeep Singh @ Rinku. The blow was blocked by raising arm, hence there was an injury with sharp edged weapon on the arm.
Learned counsel for the petitioner submits that the injury attributed to the petitioner is on non-vital part.
Learned State counsel opposes the prayer and submits that the petitioner was accompanying other co-accused. There was use of sword and the blow was given with an intention to hit the head. She further submits that the recovery of weapon is to be made.
The petitioner along with other co-accused attacked the complainant. He inflicted injury with sword. There was a fire arm weapon at time of incident. The petitioner failed to give blow on the head, in itself will not be sufficient ground for granting anticipatory bail.
The petition is dismissed.