CHARANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner seeks a regular bail in a case registered against him on 9.5.2007 for the offences under Sections 307, 326, 323 read with Section 149, 341, 506 and 148 IPC.

(3.) The FIR in the case has been registered on the statement of Saudagar Singh son of Darbara Singh. In the incident that occurred on 7.5.2007, the petitioner is alleged to be armed with a Gandasi and is attributed a Gandasi blow on the backside of the head of the complainant Saudagar Singh.