Laxmi Narain Mittal, J. - (1.) ACCUSED Sartaj Pal Singh and Thakur Dass have filed this petition for anticipatory bail in case FIR No. 214 dated 02.12.2009, under Sections 324, 326 and 307 of the Indian Penal Code (in short - IPC), registered at Police Station Mahilpur, District Hoshiarpur.
(2.) I have heard learned counsel for the parties and perused the case file. According to the prosecution version, only lalkara is attributed to petitioner no.2, whereas simple hurt with sharp weapon falling under Section 324 IPC is attributed to petitioner no.1, as submitted by learned State counsel.
(3.) ON investigation, the petitioners were found innocent by the police. However, now the petitioners have been summoned as additional accused on prosecution application filed under Section 319 of the Code of Criminal Procedure.;