HARDEEP GILL ALIAS HAPPY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is incarcerated in jail in offence under Sections 323, 324, 506, 34 IPC and subsequently Section 326 IPC and even Section 307 IPC also added later on on the ground that injuries received by the complainant Vikram and Rajinder were dangerous to the life. Mr. Rakesh Kumar, learned counsel appearing on behalf of the petitioner submits that Hardeep Gill also received injury on the head. Even dispute is in the college with regard to the parking of the car. Complainant and petitioner are students. Investigation is complete. Challan has been filed. Trial may take time. Mr. T.N. Sarup, Addl. A.G. Punjab on instructions from ASI Som 1 of 2 Lal submits that he does not dispute the factum of filing of the challan and the matter being posted for framing of the charges.

(2.) I am of the view that petitioner being student should not be allowed to remain behind the bar more as he is already incarceration since 16.02.2016. In view of the fact that trial may take sometime, I deem it appropriate to grant him bail and accordingly, petitioner is ordered to be released on bail subject to his furnishing bail bonds/surety bonds to the satisfaction of the CJM/Duty Magistrate, Jalandhar. The present criminal miscellaneous petition is allowed with aforementioned direction.