Alok Singh, J. - (1.) THIS is an application under Section 438 Code of Criminal Procedure seeking anticipatory bail in a case FIR No. 275 dated 1.12.2010 under Sections 307, 356, 506, 148, 149 IPC registered at Police Station Sarabha Nagar, Ludhiana, District Ludhiana.
(2.) LEARNED Counsel has vehemently argued that role attributed to the Petitioner is only that he has given lalkara, hence, Petitioner is entitled to be released on anticipatory bail. Perusal of the FIR reveals that Ambrish Sharma @ Cheenu - Petitioner was having grudge because some days ago his motor -cycle had collided with Simranpal Singh @ Gifty. Petitioner -Ambrish Sharma @ Cheenu along with his friends Aman Swaich, Shubham and Balwinder Singh along with 4 -5 unidentified boys came towards the complainant holding bottles of beer in their hands. After seeing the injured, accused has given lalkara catch them they may not go scot free. Thereupon Balwinder Singh and Aman Swaich caught hold of him by their arms and Shubham gave a blow with the bottle held in his hand which hit on the forehead of the injured. It is further asserted in the FIR that injury was caused on the body of the injured with the beer bottle with intention to kill him.
(3.) CONSIDERING the totality of the circumstances and gravity of the offence, I am not inclined to enlarge the Petitioner on bail. Dismissed.;