Punjab-Haryana High Court
Varun Bassi @ Babbu vs State Of Punjab --Respondent on 12 September, 2011
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
In the Punjab and Haryana High Court, at Chandigarh.
CRM-M- 25620 of 2011
Decided on Sept 12,2011
Varun Bassi @ Babbu --Petitioner
vs.
State of Punjab --Respondent
CORAM: HON'BLE MR.JUSTICE RAKESH KUMAR JAIN Present: Mr. S.S.Majithia, Advocate, for the petitioner. Rakesh Kumar Jain,J:(Oral) The petitioner has prayed for pre arrest bail in a case registered vide FIR No.69 dated 20.5.2011, under Sections 323,324, 506,148,149 IPC and Section 326 IPC which was later on added vide zimni No.5 dated 30.5.2011, at Police Station Division No.7, Ludhiana.
It is contended that bail granted to co-accused Kunal Bassi has already been confirmed by this Court because injuries attributed to him have been found to be simple in nature whereas the injury attributed to the petitioner has been declared to be grievous.
In view thereof, I do not find it to be a fit case for grant of anticipatory bail and hence the same is hereby dismissed.
Sept 12,2011 (Rakesh Kumar Jain) RR Judge