PRABHJIT SINGH RATOL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THESE petitions have been filed for grant of regular bail to the petitioners in case FIR No.138 dated 10.05.2014. The said FIR has been registered against the petitioner in CRM -M -40929 -2014 under Sections 307, 326, 324, 323, 427, 148, 149, 120 -B, 341 IPC and the same FIR has been registered against the petitioners in CRM -M -42747 -2014 under Sections 307, 326, 324, 323, 420, 427, 467, 471, 148, 149, 120 -B, 341 IPC at Police Station Civil Lines, Amritsar. Both the petitions are decided by the common order since the issue involved is same. For the sake of convenience the facts are being taken from CRM -M -40929 -2014.

(2.) THE allegations were that the complainant had exposed the Cabinet Minister of Punjab and the petitioner and other persons who owed allegiance to that Cabinet Minister engineered/attacked the complainant and inflicted serious injuries upon him. It has further been alleged that on an earlier occasion one of the co -accused was granted bail and immediately thereafter another attack was made on the complainant where the complainant miraculously escaped with his life.

(3.) ON the other hand, the learned senior counsel as well as the learned counsel for the petitioners have argued that the petitioners have now been in custody for over 8 months. As regard the petitioner -Prabhjit Singh Ratol, it would be appropriate to reproduce some material orders. On 08.01.2015 the following order was passed: -