VIKAS KUMAR @ JUGNO Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is an application seeking bail in FIR No. 268 dated 7.12.2010, under Sections 323/324/148/149 of Indian Penal Code, registered at Police Station City Rajpura, District Patiala.

(2.) LEARNED Counsel for the Petitioner states that the Petitioner is in judicial custody w.e.f. 30.12.2010 and till date, no prosecution witness has been examined and the trial may take some time. He further states that all the offences are triable by the Magistrate and co -accused have been enlarged on bail vide order dated 22.3.2011 passed in CRM -M -No. 7550 of 2011 (Annexure P -3).

(3.) CONSIDERING totality of the facts and circumstances of the case, the present petition is directed to be allowed. Let Petitioner be released on bail to the satisfaction of the Trial Court.