DALBIR SINGH ALIAS GOGI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for grant of regular bail to petitioner Dalbir Singh alias Gogi who has been booked for having committed the offences punishable under Sections 148, 307, 323, 324, 325, 341, 427 and 506 read with Section 149, IPC, in a case arising out of FIR No. 130, dated 20.08.2012, registered at Police Station, Sadar, Samana, District Patiala. Learned counsel contends that even if the whole case of the prosecution is taken at its face value then also the only role assigned to the petitioner is of causing grievous injury by means of fire -arms on the fingers of Harjit Singh; that the petitioner is behind the bars from 10.06.2013; that after investigation the charge -sheet (report under Section 173, Cr.P.C.) has already been submitted before the learned court below and it is a case of version and cross -version; that as many as six persons of petitioner's side had received grievous and simple injuries at the hands of the complainant side.

(2.) LEARNED counsel for the State on instructions, from Sub Inspector Jaswinder Singh of Police Station, Sadar, Samana, very fairly concedes that it is a case of version and cross -version. Six persons from the petitioner's side had sustained grievous and simple injuries. After completion of investigation the charge -sheet (report under section 173, Cr.P.C.) has already submitted before the learned court below. Learned counsel for the state has also conceded that the petitioner has caused injury on the injured Harjit Singh which has already been declared grievous in nature.

(3.) I have heard the learned counsel for the parties and with their able assistance gone through the material available on record.