YADWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for grant of regular bail to the petitioner, Yadwinder Singh, son of Dan Singh, resident of Village Burj Sidhwan, Police Station, Kabarwala, District Sri Muktsar Sahib, who has been indicted for having committed the offences punishable under Sections 148, 323, 324 and 326 read with Section 149, IPC, in a case arising out of FIR No. 54, dated 26.5.2012, registered at Police Station, Kabarwala, District Sri Muktsar Sahib.

(2.) LEARNED counsel contends that the only role attributed to the petitioner is with regard to causing of an injury on the left index finger of the complainant-injured, Amandeep Singh, by means of a sharp-edge weapon, attracting the mischief of Section 326, IPC. He further contends that all the offences for which the petitioner has been indicted, are triable by the learned Judicial Magistrate Ist Class and the trial would take sufficient long time to conclude. He further submits that the petitioner is behind the bars from 22.6.2012, therefore, his further incarceration in the present case is not worth. He further submits that the petitioner is neither involved nor required in any other case.

(3.) HEARD .