GURMEET RAM @ BAI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition filed under Section 439 Cr.P.C. is for grant of regular bail to the petitioner in FIR No.0039 dated 20.06.2018 under Sections 323, 324, 506, 148, 149 IPC (the offence under Section 302 IPC was added later on), registered at Police Station Mehta, Amritsar.

(2.) Learned counsel for the petitioner states that the offence under Section 302 IPC was added at a later stage. Petitioner is in custody since 25.06.2018. As per FIR, the allegation against the petitioner is that he has attacked the deceased twice on his right thumb with the 'datar' blow. The main injury which led to the death of Surjit Singh is attributed to Golu.

(3.) The offence attributed to the petitioner falls under Sections 323, 324 IPC. He further states that complainant-Manjit Singh, PW-1 who is brother of deceased-Surjit Singh and other witnesses PW2-Ajay, PW3-Sabhi Ram and PW4-Kulwinder Kaur have not supported the case of the prosecution and were declared hostile.