AMARJEET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in this petition is for grant of regular bail to the petitioner, Amarjeet Singh, who has been booked for having committed the offences punishable under Sections 148, 307, 323, 324, 326 and 506 read with Section 149, IPC, in a case arising out of FIR No. 59, dated 26.02.2013, registered at Police Station, Shahabad, District Kurukshetra. Learned counsel contends that as many as eight persons have been booked for having caused simple and grievous injuries on the persons of Noor Mohammad, Islam and Abdul Shakur. Noor Mohammad has received injuries attracting the mischief of Section 326, IPC, at the hands of Kuldeep Singh and Sarvjit Singh. Islam received injuries attracting the rigor of Sections 307 and 326, IPC, by means of "Gandasi" at the hands of Gurcharan and Gurmukh. He further submits that the petitioner Amarjit Singh though attributed the injuries by means of "Lathi" on the persons of Chand Ali and Yamin, but the said injured were not medico legally examined. He also contended that the petitioner is behind the bars from 12.04.2013 and after investigation the charge -sheet (report under Section 173 Cr.P.C.) has already been presented before the learned Court below.

(2.) LEARNED counsel for the State very fairly concedes that the petitioner, Amarjeet Singh, has been attributed injuries on the persons of Chand Ali and Yamin, but both the said injured were not medico -legally examined. He also concedes that the petitioner is behind the bars from 12.04.2013.

(3.) HEARD .