DAVINDER SINGH ALIAS BITU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD learned counsel for the parties. The injuries attributed to the petitioner Davinder Singh alias Bitu on the person of the injured Achharjit are injuries No.4, 5 and 6 as recorded in the MLR. The said injuries admittedly are simple in nature. Learned counsel for the State has submitted that the petitioner has joined investigation and his custody for the purpose of investigation is not required. Besides, challan has been filed in the Court.

(2.) IN the circumstances, in the event of arrest of the petitioner, he shall be admitted to bail subject to his furnishing personal bond and surety in the like amount to the satisfaction of the Arresting/INvestigating Officer and subject to the provisions of Section 438 (2) Cr.P.C.