KARAN KHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition has been filed under Sec. 439 of Cr.P.C., whereins, the petitioner craves for indulgence of regular bail becoming granted to him, in respect of FIR No. 124 dtd. 18/6/2021 registered at Police Station City Sunam, District Sangrur, whereins, offences constituted under Ss. 307, 341, 323, 506, 120-B, 148, 149 of the IPC, are embodied.

(2.) The present bail petitioner alongwith other members of the un-lawful assembly, and, with each respectively wielding weapons' of offence rather caused a life endangering assault upon the victim. The incriminatory role as attributed to the present bail petitioner, is that, his with a user of the gandasi striking the right leg of the victim, and, hence his causing injuries thereons.

(3.) Be that as it may, the judicial incarceration of the present bail petitioner has commenced since the month of June, 2021, and, when it has been stated, at the bar, by the learned State Counsel on instructions from ASI Najar Singh, that the relevant recovery, has been caused, by the present bail petitioner, to the investigating officer concerned, besides, also his making a further submission, before this Court, that the victim-injured has fully recovered from the injuries as became entailed upon his person, in consequence to the assault, as, made by the accused concerned, and, that his condition is fully stable.