SUNNY ALIAS KULWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the petitioner submitted that though the petitioner has been named in the FIR, however, no specific injuries have been attributed to him. It is merely stated that the petitioner along with Happy and Ravi given kick blows and hurled bricks bats. The persons, to whom specific injuries have been attributed, have already been arrested.

(2.) Learned counsel for the State, on instructions from ASI Harjit Singh did not dispute the aforesaid facts. Learned State counsel submitted that seven of the accused have already been arrested, to whom grievous injuries have been attributed.

(3.) After hearing learned counsel for the parties and considering the kind of allegations against the petitioner in the FIR, in my opinion he deserves the concession of bail. Therefore, he is directed to appear before the Investigating Officer on 19.08.2011 at 10.00 a.m. and in case of arrest, he shall be released on furnishing of bail bonds to the satisfaction of the Investigating Officer. He shall appear before the Investigating Officer as and when called upon for further investigation. He shall also be bound by all the conditions as contained in Section 438 (2) Cr.P.C.