DEEPAK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in case bearing FIR No.109 dtd. 27/3/2023, registered for the offences punishable under Ss. 307, 326, 325, 323, 148, 149, 427 and 324 of IPC at Police Station City Faridkot, District Faridkot.

(2.) As per the contents of the FIR, it has been alleged as under:-

(3.) Counsel for the petitioner submits that the challan already stands presented and the complainant as well as victim stand partially examined and the examination has been further deferred after the prosecution filed application under Sec. 319 Cr.P.C. There are 14 witnesses involved and by now only 02 could be examined that too partially and since now the prosecution has moved an application under Sec. 319 Cr.P.C. The trial is likely to be delayed further.