LAKHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has prayed for grant of regular bail under Sec. 439 Cr.P.C, pending trial in case FIR No.254 dtd. 16/10/2021 registered under Ss. 307, 452, 325, 148, 149 and 506 IPC at Police Station Moti Nagar, District Ludhiana. The petitioner is in custody since his arrest on 19/10/2021.

(2.) The FIR was registered on the statement of Golu and the allegations as noticed by the Id. Addl. Sessions Judge, Ludhiana in the order dtd. 21/1/2022 are as under:

(3.) Learned counsel for the petitioner contends that no specific injury has been attributed to the petitioner and vague allegations have been levelled against all the family members. According to him, as the investigation of the case is complete and challan has been presented on 12/1/2022, therefore, his further custody may not be necessary. He prays for bail.