RAJ KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking regular bail in DDR No.22 dated 28.07.2020, under Sections 307, 323, 324, 341, 148 and 149 IPC in FIR No.93 dated 22.07.2020 under Sections 324, 323, 341, 148 and 149 IPC registered at Police Station Mehtiana, District Hoshiarpur.

(2.) Learned counsel for the petitioner contends that it is a case of version and cross-version and there is a delay of six days in registering the DDR. Co-accused Rupinder Singh was injured in the incident and the petitioner has been attributed a datar blow above the right ear of the injured who has fully recovered from the injury. He further contends that the petitioner is 22 years of age and is in custody for over five months. He also contends that the father of the petitioner has expired yesterday and he has to perform the last rites.

(3.) Learned State counsel, upon instructions from ASI Gulshan Kumar, states that although challan has been filed but no prosecution witness has been examined. He also contends that it has been verified that the father of the petitioner has indeed expired yesterday.