DALBIR SINGH ALIAS BEERA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, by filing the present petition under Sec. 439 Cr.P.C., seeks grant of regular bail in case FIR No. 0202 of 10/6/2021, which was registered against him, at Police Station Islamabad, Police Commissionerate District Amritsar, Punjab, constituting therein offences under Ss. 307, 353, 186, 506 of the IPC, and, under Sec. 52 of the Prison Act, 1894.

(2.) The bail applicant-petitioner is stated to be suffering judicial incarceration since 18/6/2021.

(3.) The learned State Counsel, on instructions, meted to him, by the Investigating Officer (IO) concerned, submits that the recovery of weapon of offence, i.e. brick, has been effected at the instance of the bail applicant/petitioner, and, after completion of the entire investigation in the FIR (supra), the challan has also been filed, and, that no further cooperation of the bail applicant/petitioner, is required, in the relevant investigations.