- (1.) Mehar Pal Singh, Ashiq and Sukhwinder Singh, the petitioners have applied for pre-arrest bail in a case registered by way of FIR No.43 dated 26.02.2012 at Police Station Sadar Ferozepur, District Ferozepur for an offence punishable under sections 308, 323 and 325 read with section 34 IPC.
(2.) Learned counsel for the petitioners has submitted that the FIR in this case is delayed by 20 days. According to him, injury attracting section 308 of the Indian Penal Code is not attributed to the petitioners. According to him, the injury attracting section 308 IPC is said to have been suffered by Amrik at the hands of unidentified persons.
(3.) Learned counsel for the petitioners has further submitted that this is a case of version and cross-version. According to him, Mehar Pal Singh, the petitioner has suffered two injuries in the occurrence, while Ashiq, petitioner no.2, has received six injuries, out of which one is grievous injury.;