AMANJOT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition under Sec. 439 Cr.P.C. has been filed by petitioner-Amanjot Singh for grant of regular bail to him in case FIR No. 192 dtd. 14/8/2017 registered under Ss. 307,148,149,506 IPC and Sec. 326 IPC added later on at Police Station Shimlapuri, District Ludhiana.

(2.) Learned counsel for the petitioner contends that the petitioner has falsely been implicated in the case, whereas, no offence is made out under Sec. 307 IPC as the injury caused was grievous but not dangerous to life. Learned counsel further contends that material witnesses including the injured as well as complainant have been examined. The petitioner is in custody since 1/9/2017 and no purpose would be served by keeping him behind the bars as trial may take long time to conclude.

(3.) Learned counsel for respondent-State has opposed grant of regular bail to the petitioner on the ground that seven cases including the present one are there against the petitioner.