KULWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition seeking regular bail in case FIR No. 80 dated 10.10.2010, under Sections 307, 326, 324, 323, 34 IPC read with Section 25 of the Arms Act, registered at Police Station Joga, District Mansa.

(2.) PERUSAL of the record reveals that Petitioner has given gandasa blow on the head of the injured. As per the MLR, this head injury is shown to be caused with sharp edged weapon and was declared to be grievous in nature. Accused had caused grievous injury on the vital part of the body of the injured. Allegations against the accused seem to be serious in nature. Complainant -injured has not examined so far. There is no undue delay in the trial. Therefore, I am not inclined to enlarge the accused -Petitioner on bail, at this stage.