MALKIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail in case FIR No. 12 dated 23.6.2010, under Sections 307/ 452/ 450/ 324/ 323/ 148/ 149 of the Indian Penal Code (IPC for short) registered at Police Station Sadar Rampura District Bathinda.

(2.) Learned Counsel for the Petitioner has submitted that the Petitioner is in custody since 29.6.2010. The injury attributed to the Petitioner is qua an offence under Section 325 IPC.

(3.) Learned State counsel, on the other hand, has opposed this petition.