KULDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking regular bail in FIR No.10 dated 21.02.2017 under Sections 302, 324, 323, 148, 149 IPC (Sections 201 and 120- B IPC added later on), registered at Police Station Banur, District Patiala.

(2.) Learned counsel for the petitioner contends that it is alleged that the petitioner had given a solitary kirch blow in the stomach of the deceased. The alleged occurrence is a sudden fight and there is no previous enmity. He also contends that the petitioner is in custody for over four years since his arrest on 24.02.2017 and is suffering from a kidney ailment. He has referred to the copy of the report of the Senior Medical officer, Civil Hospital, Ropar dated 18.05.2021 wherein it is stated that the petitioner was admitted in Civil Hospital, Ropar in view of mild covid illness. He is also a known case of left ureteric calculus and is under regular follow-up at the Government Medical College and Hospital, Sector 32, Chandigarh.

(3.) Learned State counsel, upon instructions from ASI Mohinder Singh, states that ten prosecution witnesses have been examined and five PWs remained to be examined. He has filed status report by way of an affidavit of Deputy Superintendent, District Jail Rupnagar wherein the medical report with regard to ailment of the petitioner has been attached. It is mentioned therein that the petitioner is suffering from K/C/O/Left Ureteric Calculus, causing mild proximal hydro ureteronephrosis for which he was referred to GMCH-32, Chandigarh.