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Judgment
4 paragraphs · 212 wordsJitendra Chauhan, J.—By filing the present petition u/s 439of the Code of Criminal Procedure, the petitioner has sought regular bail in case FIR No. 112, dated 18.6.2012, registered under Sections 323, 324, 452, 307, 379, 148, 149 of the Indian Penal Code at Police Station Division No. 8, District Jalandhar. Learned counsel for the petitioner contends that he is not named in the FIR. He further submits that as per the FIR, the injuries were caused by the persons named in the FIR, namely Vinay, Ramesh @ Messi and Nannu. No injury is attributed to the named person.
On the other hand, the learned State counsel submits that as per the statement of injured witness Joginder Pal, the present petitioner has also caused injuries.
Heard.
The petitioner is in custody since 18.6.2012. Though, the Challan has been presented in the Court, but the charges are yet to be framed. Thus, the trial is not likely to be concluded in the near future. Without expressing any opinion on merits of the case, the present petition is allowed. The petitioner is ordered to be released on bail during the pendency of the trial subject to furnishing the bail bonds to the satisfaction of the learned Chief Judicial Magistrate/ Duty Magistrate, Jalandhar.