HARPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking regular bail in FIR No.132 dated 24.09.2019, under Sections 307, 379-B, 34 IPC, registered at Police Station Mehta, district Amritsar.

(2.) Learned counsel for the petitioner contends that the petitioner is not named in the FIR and has been arraigned as an accused on the statement of co-accused, namely, Ranpreet Singh @ Rana, who has been named in the FIR. It is alleged in the FIR that co-accused, namely, Ranpreet Singh @ Rana along with others had snatched a sum of '2,000/- from the pocket of the complainant and had hit him with an iron rod on his face. He further contends that the petitioner is in custody for about eleven months and is not involved in any similar case.

(3.) Learned State counsel, upon instructions from SI Gurnam Singh, contends that although charges have been framed but none of the prosecution witnesses has been examined. He also contends that the petitioner is in custody for 10 months and 22 days.