JOBANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the petitioner submits that as far as the regular bail application is concerned, he may be permitted to withdraw the same, as the evidence before the trial Court has since been concluded and the trial is likely to conclude shortly.

(2.) In the instant case, the complainant is a victim of acid attack, which was carried out on her on 14th September, 2018. On 20th January, 2020, the State was directed to file an affidavit, detailing therein whether compensation in terms of Laxmi Vs. Union of India and others, 2015(2) Recent Apex Judgements (R.A.J.) 649, had been paid to the acid attack victim or not. The said affidavit was also required to give details of the medical condition of the victim and requirement of further medical treatment/surgeries, if any, and the steps, which are being sought to be taken in that regard.

(3.) Pursuant to the above, a short reply by way of affidavit of Sh. Shivdular Singh Dhillon, D.C., Amritsar, on behalf of Respondent No.l-State, has been filed by the learned State counsel in Court today. Same is taken on record, subject to all just exceptions. Office to tag the same at the appropriate place. A copy thereof has been supplied to the opposite counsel as well.