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Judgment
Anupinder Singh Grewal, J
The petitioner has sought cancellation of anticipatory in case FIR No.106 dated 04.05.2021, under Sections 148, 149, 323, 379, 452, 506 IPC and Section 25 of the Arms Act, registered at Police Station Rajound, District Kaithal.
Learned counsel for the petitioner submits that respondent No.2 had been granted anticipatory bail by this Court as the State counsel had erroneously stated that respondent No.2 was cooperating with the investigation.
Learned State counsel, however, submits that the State counsel upon instructions from the police officer had stated that he is not cooperating but in the order word 'not' has been erroneously omitted.
Heard.
The incident is an outcome of a sudden quarrel between brothers with regard to a property dispute. There was delay of two days in registering the FIR. The injuries are on the leg and little finger of the injured. Both the brothers are practicing advocates. Efforts had also been made to settle the matter through mediation but the same did not bear any fruit. In view of the injuries being simple and on the non-vital parts of the body, anticipatory bail had been granted to respondent No.2. There is no allegation on behalf of the State that respondent No.2 is not cooperating with the investigating agency or has in any manner misused the concession of bail.
Consequently, I do not find any merit in the petition, which stands dismissed.