DILRAJ SINGH AND ANR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 439 of the Code of Criminal Procedure seeking Regular Bail in a case registered against the Petitioners under Sections 323/324/148/149 IPC (later on added Section 326 IPC) vide F.I.R No. 74 dated 16.8.2010, at Police Station Sirhali, District Tarn Taran.

(2.) Learned Counsel for the Petitioners submits that investigation of the case has already been completed and the Petitioners have been in custody since 23.9.2010. Thus, no useful purpose will be served by detaining the Petitioners in custody any longer.

(3.) Learned State counsel has, however, opposed the prayer for bail on the ground that the allegations against the Petitioners are serious in nature.