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Judgment
L.N. Mittal, J.—Accused Harbans Singh has filed this petition for anticipatory bail in case FIR No. 05 dated 16.01.2011, under Sections
326, 325, 324, 323 and 34 of the Indian Penal Code (in short - IPC), registered at Police Station Sadar, District Bathinda.
I have heard learned counsel for the parties and perused the case file.
Grievous hurt with sharp weapon falling within the purview of Section 326 IPC is attributed to the petitioner.
Counsel for the petitioner contended that FIR was lodged after two days and the petitioner remained on interim bail and weapon of offence has
been recovered.
I have carefully considered the aforesaid contention.The occurrence took place at about 11:00 P.M. on the night of 14.01.2011. The injured
were admitted to hospital on 15.01.2011 and intimation was sent to the police on the same day, but the police went to the hospital on 16.01.2011
to record the statement of the injured. Consequently, injured cannot be blamed for the alleged delay.
Since the injury falling within the purview of Section 326 IPC is attributed to the petitioner, in my considered opinion, he does not deserve the
concession of anticipatory bail.
Accordingly, without meaning to express any opinion on merits of the case, the instant petition for anticipatory bail is dismissed.