BILLU Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) This is a petition under Section 438 Code of Criminal Procedure seeking prearrest bail in a case registered against the Petitioner under Sections 308, 323, 341, 336, 506, 148, 149 IPC and Section 307 IPC which was added in the charge sheet submitted under Section 173 Code of Criminal Procedure at Police Station Bhawanigarh, District Sangrur, vide FIR No. 135 dated 19th June, 2009.

(2.) Learned Counsel for the Petitioner has argued that the Petitioner was not even present at the spot at the time of occurrence. He has been falsely implicated by the police. The Petitioner has been involved due to political pressure and thus, he is entitled to concession of pre-arrest bail.

(3.) Learned State counsel, however, vehemently opposed the prayer. He submitted that accused had prepared to cause serious injuries to the complainant Gurjant Singh as could result in his death. He further submitted that FIR was registered on 19th June, 2009 and Petitioner has evaded the process of law for a fairly long time, thereby causing delay in the conclusion of the investigation.