Laxmi Narain Mittal, J. - (1.) ACCUSED Harbans Singh has filed this petition for anticipatory bail in case FIR No. 05 dated 16.01.2011, under Sections 326, 325, 324, 323 and 34 of the Indian Penal Code (in short - IPC), registered at Police Station Sadar, District Bathinda.
(2.) I have heard learned counsel for the parties and perused the case file. Grievous hurt with sharp weapon falling within the purview of Section 326 IPC is attributed to the petitioner.
(3.) COUNSEL for the petitioner contended that FIR was lodged after two days and the petitioner remained on interim bail and weapon of offence has been recovered.;