SUKHWINDER SINGH ALIAS RINKU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition filed under Section 439 Cr.P.C. is for grant of regular bail to the petitioner in case FIR No.3, dated 7.1.2010, registered under Sections 148, 302, 341, 149 IPC, at Police Station Model Town, Hoshiarpur. I have heard learned counsel for the petitioner and have gone through the whole record carefully, including the impugned order passed by learned Additional Sessions Judge, Hoshiarpur, vide which application filed on behalf of the present petitioner for regular bail was dismissed.

(2.) This is third application before this Court for bail filed by petitioner-accused. The first bail application was got dismissed as withdrawn vide order dated 27.7.2010 passed in Crl.M.No.M-15307 of 2010. The second application for bail was also got dismissed as withdrawn vide order dated 14.3.2011 passed in Crl.M.No.M-7133 of 2011. It has been contended by learned counsel for the petitioneraccused that no injury has been attributed to the petitioner-accused and that he has been continuing in custody since 12.4.2010 and that trial is not likely to be concluded in near future. However, brief allegations against petitioner-accused are that he while armed with kirpan alongwith co-accused, who were also armed with deadly weapons attacked the deceased in furtherance of their common intention and caused injuries to him resulting into his death. Hence, merely, on the ground that no specific injury has been attributed to the petitioner, it cannot be said that he is entitled for bail. Allegations against the petitioner-accused are very serious in nature.

(3.) Hence, in view of these facts and without expressing any opinion on the merits of the case, the present petition filed by petitioner- Sukhwinder Singh alias Rinku for grant of regular bail is, hereby, dismissed being devoid of any merit.