NITIN VERMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 439 of the Code of Criminal Procedure for the grant of regular bail to the petitioner in case bearing FIR No.306 dtd. 30/7/2020 under Ss. 323,341,324, 506, 307 of the Indian Penal Code, 1980, registered at Police Station Zirakpur, Mohali.

(2.) The learned counsel for the petitioner has submitted that the petitioner was falsely implicated in the present case and in fact earlier the FIR was lodged under Ss. 323,341,324,506 IPC and the petitioner was on bail. However, on 18/11/2020 on the opinion of the doctor the provision of Sec. 307 IPC was added as the injury was declared to be dangerous to life and thereafter the petitioner is in custody since 25/1/2021. The learned counsel submitted that the investigation of the case is already complete and no recovery is to be made from the petitioner. He has further submitted that the petitioner is not involved in any other case. He further submitted that earlier when he was on bail he complied with all the conditions imposed by the Court and he has not jumped the bail. He has submitted that the trial is likely to take some time, even charges have not been framed as of now and therefore, he may be considered for grant of regular bail.

(3.) On the other hand, Mr. H.S. Multani, learned Assistant Advocate General, Punjab has submitted that the injury was grevious and considering the gravity of offence the petitioner may not be granted the concession of regular bail.