RUPINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through this petition, the petitioner seeks regular bail in case bearing FIR No.78 dtd. 5/7/2020, registered at Police Station City Morinda, District Ropar, under Ss. 307, 326, 452, 323, 506, 148 and 149 IPC.

(2.) Learned counsel for the petitioner contends that injury on the left hand of the complainant with gandasa, has been attributed to the petitioner, whereas co-accused, namely, Jaspal Singh, who has been attributed a kirpan blow on the head of the complainant, stands released on bail by this Court, vide order dtd. 9/9/2021 passed in CRM-M-22568- 2021. Moreover, co-accused, namely, Gurpreet Singh and Jasvir Singh also stand enlarged on regular bail by a Coordinate Bench, vide orders dtd. 28/5/2021 and 16/7/2021 passed in CRM-M-651-2021 and CRM- M-26223-2021, respectively. The petitioner has been in custody since 10/7/2020. While claiming parity with the above named co-accused, learned counsel prays that the petitioner be also released on bail.

(3.) On the other hand, learned State counsel, while opposing the submissions made by the learned counsel for the petitioner for the grant of bail, submits that the petitioner alongwith the co-accused had attacked the complainant and that the petitioner had given a gandasa blow on the left hand of the complainant. It is also submitted that the charges are yet to be framed and the case before the trial Court is fixed for 27/1/2022.