JASBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose off the above detailed three regular bail applications.

(2.) The brief allegations in these regular bail applications under Section 439 Cr.P.C. are that on 07.05.2016 petitioners along with their co-accused in all numbering 08 armed with various weapons including firearm had assaulted Baljinder Singh and Baljit Singh. It is alleged that petitioner-Shaganpreet Singh had fired a shot at Baljit Singh which missed him and another fire shot hitting Baljinder Singh on the left side of his stomach, from the same weapon by Sukhwinder Singh @ Lalli shot hitting on the left side of the stomach of Baljinder Singh which injury is opined to be dangerous to life.

(3.) Learned counsel for the petitioners contended that the lone injury though by means of firearm could not be categorised to be dangerous to life and further contended that the petitioners are in custody since between seven to eight months and that the trial is not likely to be concluded in near future.