MANINDERJIT SINGH ALIAS DIMPLE Vs. STATE OF PUNJAB

JUDGEMENT

(1.) I have heard learned counsel for the parties. The learned counsel for the petitioner submits that the petitioner is a student of B.A. Part I and he has been in custody since 7th August, 1995. He further submitted that even as per allegations made in the F.I.R., his name has not been mentioned because the petitioner was never known as Raju. Lastly, the learned counsel submitted that no injury has been attributed to the petitioner and as per allegations the injuries were inflicted by Amandeep Singh and Rakesh Malhotra and Rakesh Malhotra has already released on bail.

(2.) THE learned A.A.G., Punjab assisted by Mr. K.S. Sidhu, the learned counsel for the complainant, however, submits that in the supplementary statement of the injured, which was recorded on 18th July, 1995, the injured has explained that Maninderjit Singh was the person who has fired from the revolver and inadvertently he has mentioned his name as Raju Son of Gursewak Singh. He further submits that as per medical report of the injured one leg of the injured had to be amputated and as such the petitioner was not entitled to be released on bail. Keeping in view the facts stated hereinabove and particularly the fact that the injuries were allegedly caused by Amandeep Singh, who is still in custody, and without expressing any opinion on the merits of the case, I am of the view that it is a fit case for grant of bail at this stage. Accordingly, I direct that the petitioner shall be released on bail on furnishing bail bound in the sum of Rs. 25,000/ - with one surety of the like amount to the satisfaction of the Chief Judicial Magistrate, Patiala. It is however, made clear that the petitioner, who is son of a Deputy Superintendent of Police (Railways) shall not tamper with the evidence during the period of trial when he shall be on bail. With this order, this application stands disposed of.