Alok Singh, J. - (1.) THIS is an application seeking anticipatory bail in case FIR No. 20 dated 4.4.2011 under Sections 324/323/427/506/148/149 IPC (Sections 326/307 IPC), Police Station Kahnuwan, District Gurdaspur.
(2.) LEARNED Counsel for the Petitioners states that earlier FIR in question was registered for offences punishable under Sections 324/323/427/506/148/149 IPC. Petitioners were enlarged on bail since all the offences were bail able. He has further stated that now during the investigation, police has added Sections 326/307 IPC against the Petitioners, therefore, Petitioners are seeking anticipatory bail since non -bail able offences are added against the Petitioners. Mr. Vipin Mahajan, learned Counsel appearing for the complainant, has vehemently opposed the bail application stating that although injured were grievously hurt and were admitted in the hospital with the grievous injuries, but to help the accused initially police has registered FIR for bail able offences. He has further stated that since from the very inception case was under Sections 326/307 IPC, therefore, Petitioners are not entitled for anticipatory bail.
(3.) MS . Bhavna Gupta, learned Deputy Advocate General, Punjab, on instructions from SI Darshan Singh, who is personally present in the Court, has stated that offences under Sections 326/307 IPC were added later on during the investigation against the Petitioners.;