GAGAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an application for regular bail filed under Section 439 of Code of Criminal Procedure in FIR no. 78 dated 27.03.2012, under Sections 326/324/323/427/356/148/149 IPC, registered at police station City Ferozepur.

(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Ferozepur dismissing bail application filed on behalf of the petitioner.

(3.) It has been contended by learned counsel for petitioner-accused that though two injuries have been attributed to him and however, both have been found to be simple and he has been continuing in custody since 26.06.2012. It is further submitted that trial is not likely to be concluded in near future as no witness has been examined so far.