HARLAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ACCUSED Harlal Singh has filed this petition for regular bail in case FIR No. 57 dated 23.04.2010, under Sections 323, 324, 341, 148 and 149 of the Indian Penal Code (in short - IPC) (Section 326 IPC added later on), registered at Police Station Zira, District Ferozepur.

(2.) I have heard Learned Counsel for the parties and perused the case file.

(3.) LEARNED Counsel for the petitioner contended that injured persons Ranjodh Singh and Gurjant Singh have effected compromise (Annexure P -2). Grievous hurt with sharp weapon falling under Section 326 IPC was suffered by Gurjant Singh - complainant, who has effected compromise with the complainant. One Angrej Singh had also suffered injuries, but his injuries were simple in nature. The petitioner was declared Proclaimed Offender. However, now the petitioner is admittedly in custody since 08.07.2011 i.e. for almost four months. The case is triable by Magistrate. Compromise has also allegedly been effected with main injured complainant.