SAUN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Sec. 439 Cr.P.C. for grant of regular bail to him in case FIR No.48 dtd. 8/6/2017 registered under Ss. 323, 324, 341 read with Sec. 34 and Sec. 307 IPC, which was added later on, at Police Station Longowal, District Sangrur.

(2.) Learned counsel for the petitioner submits that it is a case of version and cross-version and it is to be seen as to which of the party was more aggressive. The petitioner is in custody since 8/7/2017. All the material witnesses including the complainant have been examined. Learned counsel further submits that now application under Sec. 319 Cr.P.C. has been moved by the prosecution and the trial may prolong. No purpose would be served by keeping the petitioner in custody.

(3.) Learned State counsel has not disputed the custody period as well as examination of all material witnesses.