- (1.) Sukhwinder Singh alias Soni seeks pre-arrest bail in a case registered by way of FIR No. 256 dated 5.12.2011 at Police Station Sector 26, Chandigarh for an offence punishable under sections 323, 427, 452, 506 read with section 34 to which section 325 of Indian Penal Code was added later on.
(2.) Learned counsel for the petitioner has submitted that Sukhwinder Singh is attributed a simple injury on the head of father of the complainant. According to him, Hardeep Singh alias Kaju, the brother of the petitioner had received multiple injuries in the said occurrence at the hands of the complainant and that said Hardeep Singh alias Kaju has made a complaint to the court. According to him, the only offences, which are nonbailable in the case, are punishable under sections 452 and 506 IPC.
(3.) Learned counsel representing Union Territory, Chandigarh has submitted, on the other hand, that the petitioner is a hard core criminal.;