Inderjit Singh, J. - (1.) The petitioner has filed this petition under Section 438 Cr.P.C. for the grant of anticipatory bail in case FIR No.272 dated 3.11.2013 registered at Police Station Julana, District Jind for the offences under Sections 307, 341, 323, 506 and 34 IPC and (Section 307 IPC, which was added later on).
(2.) Learned counsel for the petitioner contended that earlier petitioner was arrested in this case and released on bail by the Court and now the offence under Section 307 IPC has been added. Learned counsel further contended that in the MLR alleged history of injuries has been given as road-side accident. He further contended that as per the FIR injuries were given by knife and also with the broken bottle, but there are only two injuries as per MLR and one of the injuries is on forehead with blunt weapon and the other injury no where states as injury with pointed weapon etc.
(3.) On the other hand, learned Additional Advocate General, Haryana opposed the bail petition and stated that keeping in view the serious nature and gravity of allegations against the petitioner, he is not entitled to the concession of anticipatory bail.;