RANJIT SINGH ALIAS RANA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer in this petition is to release the petitioner on regular bail in FIR No. 92 dated 5.10.2006, under Sections 307/326/324/323/148/149 IPC, Police Station, Mehta, District Amritsar. As per the allegations contained in the FIR, the petitioner, who was armed with a Barchhi, caused injury to Bikramjit Singh on the right side of his abdomen. Initially, the FIR was registered under Sections 323/324/148/149 IPC and the petitioner was released on bail. However, subsequently, Sections 307/326 IPC were added, as a result of which the petitioner was arrested on 23.10.2006 and he is in custody since then.

(2.) It appears that in a free fight, the petitioner's father Jaswant Singh also received injuries from a sharp edged weapon as is mentioned in the Medico Legal Report (Annexure P-2). The petitioner alleges that since no cross-case was registered on their complaint, the petitioner's father has filed a Criminal Complaint in this regard.

(3.) After hearing learned counsel for the parties and without going into the merits of the case, lest it should prejudice either of the parties, however, having regard to the period spent by the petitioner in custody and the fact that the conclusion of trial will take considerably long period, this petition is allowed and the petitioner is directed to be released on bail to the satisfaction of the Chief Judicial Magistrate, Amritsar. Disposed of.