Charanjit Singh @ Kala vs State Of Punjab

Anupinder Singh Grewal, J

Heard through video conferencing.

The petitioner is seeking regular bail in FIR No.10 dated 21.02.2017, under Sections 302, 324, 323, 148 and 149 IPC (Sections 201 and 120-B IPC

added later on), registered at Police Station Banur.

Learned counsel for the petitioner contends that the petitioner has not attributed any injury on the deceased. He is alleged to have given a blow with

the motorcycle chain on the neck of injured Varinder Singh @ Rinku, who has fully recovered from the injury. He also contends that the co-accused

namely Gurcharan Singh @ Charan Singh, who is alleged to have given a 'kulhari' blow on the leg of the injured Varinder Singh has been granted

regular bail by the Coordinate Bench of this Court in CRM-M-61536-2018 on 29.10.2019. The petitioner is in custody for over 03 years and 09

months. He is not involved in any other case.

Learned State counsel states that as per the custody certificate, the petitioner is in custody for 03 years, 09 months and 02 days. He upon instructions

from ASI Mohinder Singh states that 10 prosecution witnesses have been examined, 14 prosecution witnesses given up and 05 prosecution witness

are to be examined.

In view of the submissions of learned counsel for the petitioner, especially when the petitioner is not attributed any injury on the deceased, he is in

custody for over 03 years and 09 months, co-accused has been granted regular bail, Covid 19 pandemic and the conclusion of the trial is likely to take

some time, I deem it a fit case to grant the concession of regular bail to the petitioner.

Therefore, without expressing any opinion on the merits of the case, the petition is allowed. The petitioner is ordered to be released on regular bail on

his furnishing requisite bonds to the satisfaction of the trial Court/Duty Magistrate concerned.