LUCKY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition seeking regular bail in case FIR No. 182, dated 29.09.2009, under Sections 302, 450, 323, 148, 149 of the Indian Penal Code, registered at Police Station Civil Lines Batala, Police District Batala, District Gurdaspur.

(2.) LEARNED Counsel for the Petitioner states that deceased has received only simple injuries and role attributed to the Petitioner is that he has given kick blows on the person of the deceased. Learned Counsel further states that in the present matter, doctor, who has conducted the post mortem, has already been examined and cause of death is stated to be cardiac arrest.

(3.) CONSIDERING the totality of the facts and circumstances of the case, present petition is allowed. Let, Petitioner be released on bail to the satisfaction of the learned Trial Court.