LAKHWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer under Section 439 Code of Criminal Procedure is for grant of regular bail in case FIR No. 48 dated 6.7.2010 under Sections 307/326/324/323/34 IPC, P.S Joga, District Mansa.

(2.) As per allegations levelled by Gurdev Singh, his nephew Satnam Singh was being encouraged to have drugs in the company of the Petitioner. On the day of occurrence, Satnam Singh was allegedly travelling on a motorcycle along with Petitioner and his father Roop Singh. On being asked to let go Satnam Singh, it is averred that it was Satnam Singh, who had instigated the Petitioner and his father to inflict injuries to his brother Jagdev Singh. It is alleged that Petitioner-Lakhwinder Singh and his father Roop Singh were armed with kirpans and they inflicted four injuries on the person of Jagdev-nephew of complainant-Gurdev Singh.

(3.) Learned Counsel submits that two injuries attributed to the Petitioner i.e. on the head and thumb were opined to be simple in nature. Further submits that in the present case, investigations are over and challan presented and the Petitioner is in custody since 26.7.2010. It is also contended that there is a cross version also at the instance of Roop Singh, who has suffered injuries on his eye at the hands of Jagdev Singh.