SURINDER SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) This petition has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail in complaint case No. 17 dated 1.4.2003, under Sections 452, 34, 323, 504, 506, 148, 149 of the Indian Penal Code pending before the Chief Judicial Magistrate, Mansa.

(2.) Service of respondent No.2 is complete through dasti process but none has appeared on his behalf. Learned counsel for the petitioner has submitted that the marriage of the son of the petitioner is fixed for 8.12.2010. The petitioner is in custody since 20.10.2010.

(3.) Keeping in view the fact that the petitioner is in custody since 20.10.2010, it would be just and expedient to release the petitioner on bail. The fact that whether the petitioner is guilty of the alleged offence or not would more appropriately be gone into and considered during trial.