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Judgment
Rajive Bhalla, J.—Prayer in this petition is, for grant of regular bail in case FIR No. 59 dated 17.5.2006, registered under Sections 326, 324, 148, 149 of the Indian Penal Code at Police Station Dhanaula, Tehsil Barnala, Distt. Sangrur.
Counsel for the petitioners contends that a perusal of the FIR, reveals that the petitioners though stated to be armed with sticks, no injuries whatsoever, have been attributed to them. The injuries have been inflicted by their co-accused. It is submitted that as investigation is complete and challan is ready, the petitioners be released on bail.
Counsel for the State of Punjab, submits that as the petitioners were members of an unlawful assembly and as their co-accused inflicted grievous injuries, the petitioners should be denied bail.
I have heard learned counsel for the parties and perused the paper book.
As petitioner No. 1 is attributed a Lalkara and petitioner No. 2 a simple injury and as investigation is complete, no ground exists to incarcerate the petitioners any further.
Counsel for the respondent has not expressed any apprehension that if released on bail, the petitioners would subvert the trial and/or try to win over the witnesses.
Bail to the satisfaction of Chief Judicial Magistrate/Duty Magistrate, Mansa.
Nothing stated herein shall be construed to be an expression of opinion on the merits of the case.