SARWAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) FIR No.144 dtd. 24/7/2014, is registered at Police Station Dinanagar, District Gurdaspur, constituting therein offences under Ss. 323, 324, 506, 34 IPC.

(2.) The accused along with other co-accused are alleged to commit the afore-offences. The learned counsel for the bail petitioner submits, that insofar as the other accused are concerned, charges are framed against them, and, also a verdict of acquittal has been drawn qua them. However, since the accused was not in India after two days elapsing since the lodging of the FIR, as, thereafter, he left for Qatar. Consequently, he submits that he was disabled to move an application, for the grant of anticipatory bail.

(3.) Be that as it may, since the charge against the other co-accused along with the bail petitioner, was framed by the learned Judicial Magistrate concerned, and also when thereafter, upon, conclusion of trial, through a verdict drawn by him, they became acquitted of the framed charges.