Harnaresh Singh Gill, J
Case is being taken up for hearing through video conferencing. The petitioner seeks regular bail in FIR No. 74 dated 24.6.2019 under Sections
307/326/325/324/323/382/427/411/148/149 IPC registered at Police Station Nehianwala, District Bathinda.
Learned counsel for the petitioner submits that injury No. 15, which has been attributed to the petitioner, is grievous in nature. He further submits that
though challan was presented on 10.10.2019 but charges are yet to be framed. Learned counsel further submits that injury attributed to the petitioner
falls under Section 326 IPC and he has been in custody since 13.7.2019 whereas the other co-accused have not even applied for anticipatory bail.
Learned State counsel has not disputed the fact that the injury attributed to be petitioner is grievous in nature and no other accused has been arrested
in this case.
1 of 2 The petitioner has been in custody since 13.7.2019. In the present case, challan has been presented but the charges are yet to be framed. The
trial will take time to conclude. No useful purpose would be served by keeping the petitioner behind the bars.
Without commenting anything on the merits of the case, the petition is allowed and the petitioner is ordered to be released on bail on his furnishing
bail/surety bonds to the satisfaction of the trial Court/Duty Magistrate.
S i n c e t h e p r e s e n t F I R w a s r e g i s t e r e d o n 2 4 . 6 . 2 0 1 9 u n d e r S e c t i o n s 307/326/325/324/323/382/427/411/148/149 IPC, let
report of the investigating officer, indicating the stage of the investigation, be called for 26.6.2020.
