AJAY PAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for grant of regular bail to the petitioner, Ajay Pal, son of Lovely Pal, resident of House No. 25, New Colony, Qilla Mohalla, New Colony, Ludhiana, who has been booked for having committed the offences punishable under Sections 148, 307, 452 and 506 read with Section 149, IPC, and Section 25 of the Arms Act, in a case arising out of FIR No. 42, dated 14.4.2013, registered at Police Station, Division No. 4, Ludhiana.

(2.) LEARNED counsel contends that it is a case of no injury; there is no allegation that the petitioner attempted to cause any injury to any person; the co -accused of the petitioner have already been arrested and are behind the bars; the petitioner is behind the bars from 20.5.2013; after completion of the investigation, the charge -sheet (report under Section 173, Cr.P.C.) has already been submitted before the learned Court below; and that the learned Additional Sessions Judge has dismissed the application of the petitioner for grant of bail mainly on the ground that he was involved in so many other cases. To elaborate his submissions, learned counsel further submits that out of several other cases registered against the petitioner, he has already been acquitted in three and in rest of the cases, he is on bail.

(3.) LEARNED counsel for the State very fairly concedes that no one was injured in the present incident and no specific role has been assigned to the petitioner. He further concedes that the petitioner is behind the bars from 20.5.2013 and after completion of the investigation, the charge -sheet has already been submitted before the learned Area Judicial Magistrate.