AMANDEEP ALIAS HAPPY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is petition for regular bail. Case is for the offence under Sections 307/326/325/324/323/506/34 IPC. Earlier, a petition bearing Crl.M.No.50320-M of 2006 for bail filed by present petitioner was disposed of vide order dated 7.9.2006 by this Court and it was directed that if the trial was not completed within a period of six months then the petitioner was entitled to move an application for bail.

(2.) AS per allegations, petitioner had given datar blow on the right side of forehead and two consecutive blows on the ankle of left leg of the injured complainant. Counsel for the petitioner points out that the injuries on the head have been found to be not grievous. Present petitioner is stated to be in custody for the last more than one year. Completion of trial is likely to take time. Main accused in this case is stated to be one Surinder Pal of different village. Bail to the satisfaction of the trial Court.