Laxmi Narain Mittal, J. - (1.) BY this common order, I am disposing of two petitions for anticipatory bail i.e. Crl. Misc. No. M -28954 of 2011 filed by accused Sona @ Malkiat Singh and Crl. Misc. No. M -31657 of 2011 filed by accused Jatinder Singh - both seeking anticipatory bail in case FIR No.21 dated 15.02.2011, under Sections 307, 324, 323, 427, 379, 148 and 149 of the Indian Penal Code (in short - IPC), registered at Police Station Dhariwal, District Gurdaspur.
(2.) I have heard learned counsel for the parties and perused the case file. Large number of persons including the aforesaid petitioners attacked complainant Satbir Singh and his companion Harmanjit Singh and caused injuries to them.
(3.) NO injury or other overt act has been attributed to petitioner Sona @ Malkiat Singh. Therefore, in my opinion, he deserves the concession of anticipatory bail. However, petitioner Jatinder Singh has been attributed injury with spade on the thigh of Harmanjit Singh injured.;