SUKHJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD learned Counsel for the parties at considerable length.

(2.) THE Petitioner seeks regular bail pending trial.

(3.) LEARNED Counsel for the State, on instructions from ASI Surjit Singh, Police Station, Phillaur, has submitted that the prosecution would be examining about 10 -12 witnesses more. In terms of the order dated 22.8.2007 passed by the learned trial Court it has been recorded that statement of PW Sharonjit Kaur has been completed which took about two and half hours. Besides, PW -18 was present and he was bound down for the next date.P Ws mentioned at 23, 26, 27, 28 and 29 in the list of witnesses have been summoned for 5.10.2007. Therefore, evidently the trial is going on and is at an advance stage.