AJAYPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 439 Cr.P.C. for the grant of regular bail to the petitioner in respect of FIR No.109 dtd. 7/5/2022, under Ss. 307, 353, 186, 506, 148 and 149 of the IPC and Sec. 25 of the Arms Act, 1959 registered at Police Station Jandiala Amritsar Rural.

(2.) Learned counsel for the petitioner contends that the petitioner is in custody since 7/5/2022. He submits that though the petitioner was named in the FIR, however, no overt act or weapon has been attributed to him. He further submits that challan has been presented, charges are yet to be framed and in all there are 17 witnesses. He submits that there is one more case against the petitioner, wherein he is already on bail.

(3.) Contrarily, learned State counsel has opposed the bail on the ground that the petitioner was present at the spot along with co-accused, who had opened fired. However, he is unable to controvert the fact that the petitioner is in custody since 7/5/2022; challan has been presented; charges are yet to be framed and in all there are 17 witnesses.