Mehinder Singh Sullar, J. - (1.) PETITIONER Manjit Singh son of Natha Ram, has preferred the instant petition for the grant of concession of anticipatory bail, in a case registered against him along with his other co -accused, vide FIR No. 23 dated 15.3.2014 (Annexure P1), on accusation of having committed the offences punishable under sections 148,323, 324 and 506 read with section 149 IPC (the offences punishable u/ss. 325 and 326 IPC were added later on) by the police of Police Station Lambra, Distt. Jalandhar.
(2.) AFTER hearing the learned counsel for the petitioner, going through the record with his valuable help and considering the entire matter deeply, to my mind, there is no merit in the present petition in this context. Ex -facie, the argument of learned counsel that since the petitioner has been falsely implicated by the complainant in the present case so, he is entitled to the concession of pre -arrest bail, sans merit.
(3.) PRECISELY , the prosecution, inter -alia, claimed that petitioner and his other co -accused have formed an unlawful assembly, armed with deadly weapons and attacked the complainant party. The petitioner, who is main accused, has caused injury with sword (kirpan), which landed on the middle of head of complainant Kulwinder Singh S/o. Baldev Singh complainant (for brevity "the complainant"). Thereafter, accused Daulat Ram gave baseball blow, which hit on the right side of the head of complainant, Accused Amritpal Singh gave a kirpan blow on his right arm below the arm pit. Subsequently, accused Jagdip Singh gave a wooden log blow, which hit on his left knee. According to prosecution that thereupon, when his brother Davinder Singh intervened him to rescue, all the accused gave beatings to him as well. The injury, caused by the petitioner with kirpan on the head of the complainant, was reported to be grievous in nature caused with sharp edged weapon, falling u/s. 326 IPC.;