KULWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (Oral)

(2.) THIS is a petition under Section 439 Cr.P.C. for bail in a case lodged under Sections 302, 307, 326, 452, 323, 324, 427, 120-B, 148 read with Section 149 IPC. It has been argued that Kulwinder Singh, petitioner has not been attributed any injury on the person of deceased or even the witness. The allegation is only of being a member of an unlawful assembly. The facts as stated above, have not been disputed by the learned State counsel, on instructions from ASI Babu Ram. In view of the role and the fact that investigation qua the petitioner has already been concluded; challan has been filed; and trial is likely to take long time, the petition is allowed. Bail to the satisfaction of the Trial Court.