YASHPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail to the petitioner under Section 439 of the Code of Criminal Procedure (in short 'Cr.P.C.') in FIR No.92 dated 08.09.2015, for offence punishable under Sections 307, 326, 324, 323, 506, 148, 149, 379, 379-B of the Indian Penal Code, 1860 (in short 'IPC'), 25 of the Arms Act, registered at Police Station City Hoshiarpur, District Hoshiarpur.

(2.) Counsel for the petitioner has argued that the petitioner was declared a proclaimed offender on 23.03.2020 and was arrested on 18.06.2020 and since then, he is in custody.

(3.) Counsel for the petitioner has further submitted that as per the allegations in the FIR, which is a version and cross-version case, the petitioner and the other accused persons have caused injuries to Sanjiv Kumar Chauhan @ Minta. The petitioner was armed with ganda and has caused an injury on the neck of the victim, which was later on declared to be a simple injury. It is also submitted that as per the allegations in the FIR,10 injuries were caused to the victim and the fire-arm injury is attributed to Neeraj Sharma @ Pandit on the left arm of the victim. It is further argued that both the sides have suffered injuries in the version and cross-version case.