S.S. Saron, J. - (1.) HEARD counsel for the parties.
(2.) THE Petitioner seeks pre -arrest bail in a case registered against him for the offences under Section 324, 323 and 34 IPC; besides, Section 326 IPC, which was added later, at Police Station Dinanagar Tehsil and District Gurdaspur. The FIR in the case is registered on the statement of Harbans Singh, who has alleged that on 25.07.2010 at about 11.00 a.m., he was coming from his house towards Dinanagar City so as to see his house that had been newly constructed. The complainant -Harbans Singh was followed by Maninder Singh (Petitioner) armed with datar as also Manjit Singh, Sona and Mehar Singh, who were empty handed. The said three persons caught hold of the complainant while Maninder Singh (Petitioner) inflicted injuries on the elbow of the right arm of the complainant with datar that he was carrying. The other accused namely Manjit Singh gave a fist blow, which hit on the left side of the chest of the complainant.
(3.) THE other three accused Manjit Singh, Sona and Mehar Singh were granted pre -arrest bail by the learned Additional Sessions Judge, Gurdaspur vide order dated 10.08.2010. The said order has since been confirmed by the learned Additional Sessions Judge, Gurdaspur.;