HARI KRISHAN PAUL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) INSTANT application has been filed by the petitioner under Section 482 of the Code of Criminal Procedure for adding Sections 8, 9, 13 (i) and 88 of P.C.Act which have been added in the FIR later on. Notice. Mr. P.S.Bajwa, DAG, Punjab accepts notice.

(2.) IN view of facts mentioned in the application, the instant application is allowed. Allowed as prayed for. Annexures R2/1 to R2/4 are taken on record. Notice. Mr. Ajayvir Singh, Advocate for the petitioner and Mr P.S.Bajwa, DAG, Punjab accept notices respectively. For the reasons stated in the application and specifically the fact that the applicant is complainant, the application is allowed as prayed for.

(3.) LEARNED senior counsel for the petitioner contends that the petitioner is behind bars since 08.10.2012 and no witness has been examined during trial. The learned senior counsel further contends that it is yet to be determined whether the petitioner is guilty, therefore, by keeping him behind the bars without any cause will not serve any purpose. Even otherwise, bail is rule and jail is exception.