LAWS(P&H)-2019-12-223

ANOOP SINGH Vs. STATE OF PUNJAB

Decided On December 17, 2019
ANOOP SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Petitioner prays for grant of regular bail pending trial in a criminal case arising out from FIR No.0029, dated 07.04.2019, registered under Sections 302 / 307 / 148 / 149 IPC and Sections 325 / 323 IPC added later on vide rapat No.023 dated 07.05.2019, at Police Station Qadian, District Batala. Gist of the case of the prosecution has been noticed by the learned court of Sessions, are extracted as under:-

(2.) Learned counsel for the petitioner while drawing attention of the court to the charge framed by the court of Sessions has submitted that apart from charge that the petitioner, in unlawful assembly having common intention to commit offence of murder, the petitioner has been charged under Section 323 IPC read with Section 149 IPC. Relevant part of the charge against the petitioner reads as under:-

(3.) Learned counsel for the petitioner further submits that the petitioner is in custody for the last 8 months. Investigations are complete. The report as required under Section 173 Cr.P.C. has been filed and charges have been framed.