Meenakshi I. Mehta,J. - (1.) Apprehending his arrest in the criminal case registered at Police Station Fattu Dhinga, District Kapurthala vide FIR No.70 dated 15.06.2020 under Sections 323, 324, 341, 427, 452, 506, 148, 149 IPC wherein the offence under Section 326 IPC is stated to have been added later-on, the petitioner has preferred this petition for seeking the relief of anticipatory bail.
(2.) Written reply has already been filed on behalf of the respondent-State.
(3.) I have heard learned counsel for the petitioner as well as learned State counsel in the present petition and have also perused the file thoroughly.;