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Judgment
S.S. Saron, J.—Heard counsel for the parties.
The Petitioner Jagroop Singh @ Roopa seeks regular bail in a case registered against him on 21.06.2010 for the offences under Sections 302, 323, 148, 149, 427, 294 and 506 of Indian Penal Code (in short ''IPC'') at Police Station City Jagraon, District Ludhiana.
In the incident that occurred on 20.06.2010 at about 10:30 pm, the Petitioner was armed with a rod and he is attributed the role of giving a rod blow on the left side of the chest of Hardip Singh. In the said incident, Ranjit Singh died. The Petitioner is not attributed any injury on the person of Ranjit Singh (deceased). The Petitioner was arrested on 24.06.2010 and since then he is in custody.
Learned Counsel appearing for the State and the complainant have submitted that the Petitioner had come along with others and were duly armed and they caused injuries to the complainant side besides Ranjit Singh had died in the incident that occurred.
It has been noticed that 11 accused in this case are in custody. The prosecution has cited 25 witnesses. The trial in the case is likely to take time. The Petitioner has not been attributed any injury on the person of deceased. He has been attributed an injury on the left side of chest of Hardip Singh.
In the facts and circumstances, the Petitioner on his furnishing personal bonds and surety to the satisfaction of the Learned Chief Judicial Magistrate, Ludhiana shall be admitted to bail.