- (1.) present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR No.104 dated 8.11.2011 under Sections 324, 323, 326 read with Section 34 of Indian Penal Code, registered at Police Station Kotbhai. District Sri Muktsar Sahib.
(2.) ave heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Sessions Judge, Sri Muktsar Sahib dismissing anticipatory bail application filed on behalf of the petitioners. Co-ordinate Bench of this Court while issuing notice of motion on 01.02.2012 passed the following order:- "Learned counsel contended that although injuries attributed to the petitioners are on non-vital part but the same are not mentioned in the MLR. The argument is that thus the petitioners have been falsely implicated. The main accused (Gurmail Singh), who caused the grievous injuries to the complainant, subject matter of offence under Section 326 IPC, has already been arrested.
(3.) Heard.;