ANGREJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) MR . Ghai, the learned Sr. Counsel appearing on behalf of the petitioner submits that the present case was registered on 16th October, 1991 and the charge was framed on 15th February, 1992, but the prosecution has failed to complete evidence till date. He further submits that even as per allegations made in the FIR, the petitioner is alleged to have inflicted only one blow with blunt side of the weapon and as such at the most a case under Section 304, Part II of the Indian Penal Code could be made. He also submits that the petitioner has already been in custody since 20th October, 1991. He, therefore, contends that the petitioner should be released on bail.

(2.) MR . Garg, the learned AAG has drawn my attention to the order sheets of the learned trial-court and submits that on every date some witnesses or the other are being examined.