SHINGARA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail to the petitioner, Shingara Singh, son of Darshan Singh, resident of Village Laut, Police Station, Bakshiwala, Tehsil Nabha, District Patiala, who has been booked for having committed the offences punishable under Sections 201, 323, 324 and 326 read with Sec. 34, IPC, in a case arising out of FIR No. 4, dated 26.1.2012, registered at Police Station, Bhadson, District Patiala.

(2.) Learned counsel contends that though the petitioner was declared as proclaimed offender on 28.8.2012, but as soon as he returned to India, moved petition for grant of anticipatory bail and after rejection of the same, surrendered before the learned Magistrate on 2.8.2013 and since then he is behind the bars; and that the grievous injury attracting the mischief of Sec. 326, IPC, was found on the little finger of the right hand of Balvir Singh, injured.

(3.) Learned counsel for the State on instructions from SI Gurdev Singh of Police Station, Bhadson, District Patiala, submits that the petitioner had caused the injury attracting the mischief of Sec. 326, IPC, therefore, he is not entitled to bail at this stage. However, he concedes that after completion of the investigation, the charge-sheet (report under Sec. 173, Cr.P.C.) has already been submitted before the learned Area Judicial Magistrate. He further concedes that the petitioner is neither required nor involved in any other case.