NINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition under Section 439 Cr.P.C. praying for grant of regular bail to the petitioner in case FIR no. 56 dated 4.5.2012 registered under Sections 307, 341, 324, 323, 148, 149, 382 IPC at Police Station, B -Division, Amritsar. The petitioner is facing allegations of having caused injury on the arm of the complainant with a baseball bat.

(2.) LEARNED counsel for the petitioner contends that he is in custody since July, 2012 and the injury attributed to him is on the arm of the complainant.

(3.) AFTER hearing learned counsel for the parties and noticing the fact that the petitioner is in custody since July, 2012 and the fact that the injury caused by him was on non -vital part of the body and that only one injury has been attributed to him and further the fact that challan has already been submitted, instant petition is accepted and it is directed that petitioner shall be released on bail in terms of Section 439 Cr.P.C. Bail to the satisfaction of CJM, Amritsar.