BHARAT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in case FIR No. 83 dated 19.05.2019 under Sections 307, 323, 324, 341, 506, 148, 149 IPC (Section 307 IPC substituted with Section 326 IPC later on) at Police Station Sadar Sangrur, District Sangrur. However, challan has been presented under Section 307 IPC as well.

(2.) The incident of 19.05.2019 resulted in injuries to one Mandeep Singh and two others leading to registration of the FIR.

(3.) Learned counsel for the petitioner submits that the petitioner has not been attributed Section 307 IPC injury. It is alleged that the petitioner inflicted a blow with a sword on the left arm of Mandeep Singh, which has resulted in Section 326 IPC injury. The incident took place on account of an election dispute and the petitioner has been falsely involved. All the cousins of the main accused have been involved. The petitioner has been in custody since 11.02.2020. The challan stands presented on 09.05.2020 and the trial is not likely to be concluded at an early date, thus, the petitioner may be granted regular bail.