ATWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of Crl. Misc No. M 17652 and 23844 of 2011, as both these petitions arise from the same FIR.

(2.) The petitioners seek grant of regular bail in case FIR No.182, dated 6.10.2010, registered under Sections 307, 326, 324, 323, 148, 149 of the IPC, at Police Station Raikot District Ludhiana.

(3.) The petitioner-Atwinder Singh has been in custody since 28.2.2011. Counsel for the petitioner has argued that the petitioner is not named in the FIR but subsequently he is alleged to have present at the place of occurrence by the name of Giri. He has further argued that the petitioner is also alleged to have given a kirpan blow.