JAGROOP SINGH @ ROOPA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The Petitioner Jagroop Singh @ Roopa seeks regular bail in a case registered against him on 21.06.2010 for the offences under Sections 302, 323, 148, 149, 427, 294 and 506 of Indian Penal Code (in short 'IPC') at Police Station City Jagraon, District Ludhiana.

(3.) In the incident that occurred on 20.06.2010 at about 10:30 pm, the Petitioner was armed with a rod and he is attributed the role of giving a rod blow on the left side of the chest of Hardip Singh. In the said incident, Ranjit Singh died. The Petitioner is not attributed any injury on the person of Ranjit Singh (deceased). The Petitioner was arrested on 24.06.2010 and since then he is in custody.