BAGHA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is, for grant of regular bail in case FIR No. 36 dated5.4.2006, registered under Section 307 IPC at Police Station Jhunir, Distt. Mansa.

(2.) COUNSEL for the petitioner contends that the petitioner was initially arrested under Section 324 of the IPC and as the offence was bailable, he was released on that very day. However, subsequently, as the X-ray of the complainant's skull, revealed a fracture to the right temporal bone, the police invoked Section 307 IPC and arrested the petitioner. It is further contended that as the complainant has recovered, investigation is complete and charges have been framed, no purpose would be served by incarcerating the petitioner.

(3.) I have heard learned counsel for the parties and perused the paper book.