HAZARA 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. 50 dated 18.3.2010, under Sections 302/ 34 of the Indian Penal Code registered at Police Station Mukerian District Hoshiarpur.

(2.) The allegations levelled in the FIR, in brief, are that on 4.3.2010 at about 5 p.m. injuries were inflicted on the person of Harbhajan Kaur by the Petitioner and his co-accused. Hazara Singh gave a stick blow on the right knee of Harbhajan Kaur, whereas, Sandip Kumar gave a stick blow on the head of Harbhajan Kaur. Harbhajan Kaur admittedly remained in the Civil Hospital, Mukerian up to 6.3.2010 and thereafter, she was again got admitted in Tagore Hospital, Jalandhar on 13.3.2010.

(3.) Learned Counsel for the Petitioner has submitted that as per the statement of PW-2 Dr. Sandeep Goel, Consultant Neurologist, Tagore Hospital, Jalandhar, the stroke suffered by the deceased could not be the result of injuries mentioned in her medico legal report dated 4.3.2010.