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Judgment
15 paragraphs · 269 wordsARVIND SINGH SANGWAN J. (ORAL)
Prayer in this second application is for grant of anticipatory bail to the petitioner in cross case of DDR No.29 dated 05.07.2017 under Sections 326,
323, 324, 148, 149 IPC in FIR No.88 dated 11.06.2017 registered under Sections 307 read with Section 34 IPC and 25/27/54/59 of the Arms Act at
Police Station Sadar Patti, District Tarn Taran.
In the first application filed under Section 438 Cr.P.C. for grant of anticipatory bail to the petitioner i.e. CRM-M No.45653 of 2017, notice of motion
has been issued and after hearing both the parties, the same was dismissed as withdrawn on 05.12.2017.
The present second application for grant of anticipatory bail to the petitioner has been filed on the same grounds which were available to the
petitioner at that point of time and the only reason given for filing second application is that brother of the petitioner namely Uttam Singh has been
granted the concession of anticipatory bail vide order dated 06.03.2018 in CRM-M No.7712 of 2018.
After going through the allegations in the FIR, it is apparent that the petitioner is attributed the grievous injury to the complainant â€" Surinder Singh
and the case of the petitioner is distinguishable from the co-accused â€" Uttam Singh, who has already been granted the concession of anticipatory
bail.
After hearing the counsel for the petitioner as well as counsel for the complainant and considering the fact that the petitioner is attributed the
grievous injury on the complainant â€" Surinder Singh, I find that no fresh ground for grant of anticipatory bail to the petitioner is made out.
Dismissed.