RISHI BANDA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition under Section 439 Cr.P.C.praying for release of the petitioner on bail in terms thereof in a case registered vide FIR No.152 dated 25.12.2012 under Sections 307, 395, 148, 149 IPC and 25/27/54/59 of Arms Act, at Police Station Division No.8, Ludhiana.

(2.) AN incident took place on the night intervening 24/25.12.2012 at about 12.15 a.m. where the complainant is said to have suffered the following injuries as depicted in the Medico-Legal Report :

(3.) AFTER hearing the learned counsel for the parties and noticing the fact that the fight erupted over a trivial issue and also noticing the fact that the petitioner is in custody since 26.12.2012 and that the injuries caused to the complainant prima facie do not suggest any aggravated offence and also noticing the fact that the challan has been submitted and that the trial is likely to take some time, I deem it appropriate to accept the instant petition and direct the petitioner to be released on bail in terms of Section 439 Cr.P.C. subject to his furnishing adequate bail bonds to the satisfaction of learned Chief Judicial Magistrate/Duty Magistrate, Ludhiana.