- (1.) The present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. 41 dated 01.06.2010, for offences under Sections 447/323/511/336/427/148/149 IPC and Sections 25/27 of Arms Act, 1959, registered at police station Bhadson, District Patiala.
(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Patiala dismissing bail application filed by the petitioner.
(3.) Brief allegations are that, petitioner alongwith co-accused while armed with deadly weapons attacked complainant while coming to their land and destroyed the crop and caused injuries to complainant and his brother. Petitioner has been named in the FIR. He was armed with double barrel gun.;