NEELA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks bail pending trial, by way of instant petition under Section 439 Cr.P.C., in the case arising out of FIR No. 56 dated 12.9.2011, under Sections 302, 307, 326, 324, 323, 148, 149 IPC registered at Police Station Sadar, District Mansa.

(2.) Learned counsel for the petitioner submits that this Court has granted the concession of bail to his co-accused, Jagtar Singh vide order dated 12.3.2012 (Annexure P-3), Seera @ Jagsir Singh vide order dated 21.5.2012 (Annexure P-4) and Avtar @ Tar Singh vide order dated 14.5.2012 (Annexure P-5).

(3.) Learned counsel for the petitioner further submits that petitioner has not caused any injury to the deceased. He has been attributed only one injury on the elbow of left hand of the complainant which has been found to be grievous in nature. He also submits that petitioner is inside the jail for the last more than 11 months.