NARINJAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for grant of regular bail to the petitioner, Narinjan Singh, son of Gian Singh, resident of Village Ghot Pokher, Tehsil and District, Gurdaspur, who has been booked for having committed the offences punishable under Sections 120 -B, 148, 307 and 452 read with Section 149, IPC, and Sections 25 and 27 of the Arms Act, in a case arising out of FIR No. 64, dated 15.7.2012, registered at Police Station, Tibber, District Gurdaspur. Learned counsel contends that only simply injury on the non -vital part of the injured -complainant has been attributed to the petitioner and that the petitioner is behind the bars from 15.4.2013.

(2.) LEARNED counsel for the State on instructions from Inspector Sohan Lal of Police Station, Tibber, District Gurdaspur, very fairly concedes that the injury received by the complainant was declared as simple. He also concedes that the petitioner is behind the bars from 15.4.2013 and after completion of the investigation, the charge -sheet (report under Section 173, Cr.P.C.) was submitted and even after commitment of the case the charges have been framed.

(3.) THE petitioner is alleged to have caused a simple injury on the non -vital part of the injured -complainant. The applicability of Section 307, IPC, would be a moot point during course of the trial. After completion of the investigation, the charge -sheet (report under Section 173, Cr.P.C.) has already been submitted, therefore, the petitioner is not required by the investigating agency for further interrogation. The case has been committed to the learned Court of Session and even charges have been framed. The trial would take sufficient long time in its conclusion. Keeping in view the totality of the facts and circumstances of the case and without commenting much on the merits of the case, the present petition is allowed. The petitioner, Narinjan Singh, son of Gian Singh, resident of Village Ghot Pokher, Tehsil and District, Gurdaspur, is ordered to be released on bail during pendency of the trial of the present case, subject to his furnishing bail bonds to the satisfaction of the learned Chief Judicial Magistrate/Duty Magistrate, Gurdaspur.