HARPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Section 439 Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 46 dated 05.09.2016 registered for offences punishable under Sections 341, 353, 186, 332, 323, 506, 148 read with Section 149 of Indian Penal Code (for short, "IPC") and 25/27 of the Arms Act, at Police Station Nangal, District Batala.

(2.) Learned counsel for the petitioner submits that the petitioner was neither named in the FIR nor any recovery was effected from him. The other three accused from whom recovery was effected were allowed interim anticipatory bail. The petitioner was arrested in this case on 19.01.2017 and is in judicial custody.

(3.) Learned State counsel submits that FIR was registered on the statement of Harpal Singh but the petitioner has been named by injured Kuldeep Singh, who is stated his presence at the time of occurrence, when both Harpal Singh and Kuldeep Singh were caused injuries by the accused persons. However, no specific injury has been attributed to the petitioner.