MANJEET SINGH @ SONU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner seeks regular bail in a case registered against him on 04.8.2004 in which he has been charge-sheeted on 16.1.2006 for the offences under Sections 323, 452, 427, 148 and 149 IPC.

(3.) The FIR in the case has been registered on the complaint of Jasveer Singh @ Seera. In the incident that occurred on 03.08.2004, the petitioner is said to have given a blow with the tyre lever on the right foot of Lakhveer Singh, brother of the complainant Jasveer Singh @ Seera.