GURPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) GURPAL Singh -Petitioner has applied for grant of regular bail in FIR No. 38 dated 23.5.2010 under Sections 302, 324, 307, 323, 336, 506, 148 and 149 IPC and 25/27/54/59 Arms Act, registered at Police Station Ghanie Ke Bangar, District Gurdaspur.

(2.) AS per allegation of the prosecution, the role attributed to the Petitioner is that he gave one dang blow on the back side of elbow of Randeep Singh and another dang blow on the left arm of Simarnjit Singh -witnesses. These injuries were declared simple in nature. The deceased died due to fire arm injury which has been attributed to the non -applicant.

(3.) THE Petitioner is in custody since 26.5.2010. The applicability of Section 149 IPC shall be adjudged during the course of trial.