RAGHUBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard counsel.

(2.) Learned counsel for the petitioners contends that while the 2nd petitioner. Sucha Singh is stated to have been merely present, and no overt act having been attributed to him, he is entitled to be released on bail. So far as the 1st petitioner is concerned, learned counsel for the petitioners contends that he is alleged to have given a dang blow on the right side of the neck of Mohinder Singh whereas there is no corresponding injury at all. Learned counsel for the petitioners points out that though the injured is alleged to have sustained grievous injury on the right little finger, this injury is not attributed to any of these petitioners.

(3.) Learned counsel for the petitioners points out that the petitioners have joined the investigation which is also confirmed by learned counsel for the State.