NARESH KUMAR AND ANR. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition filed under Section 439 of the Code of Criminal Procedure seeking regular bail in a case registered against the Petitioners vide FIR No. 307 dated 04.12.2010 under Sections 307, 34 IPC read with Section 25 of the Arms Act at Police Station City, Rajpura.

(2.) LEARNED Counsel for the Petitioners submits that he does not press the present petition in respect of Petitioner No. 2 (Darshan Singh) at this stage.

(3.) AS regards Naresh Kumar (Petitioner No. 1), learned Counsel submits that only allegation against him is that he was present on the spot. According to him, no injury is attributed to the said accused. He contends that Petitioner is in custody since 03.12.2010 and investigation of the case Criminal Misc. No. M -9607 of 2011 2 has been completed, thus, no useful purpose would be served by detaining the Petitioner No. 1 in custody any longer.