MANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the present petition is for grant of regular bail to the petitioner, who is accused in FIR No.90 dated 3.8.2010 registered under Sections 148, 307, 326, 324, 323, 506, 149 IPC at Police Station Bullowal, District Hoshiarpur. The petitioner is in custody since December 24, 2010.

(2.) Learned counsel for the petitioner submitted that the petitioner was attributed injury on the left arm of complainant-Anokh Singh, on account of which the said FIR was registered. The grievous injury on the head is attributed to Mandeep Singh, who has already been released on bail by the learned court below.

(3.) Learned counsel for the State as well as complainant did not dispute the facts stated by the learned counsel for the petitioner.