PARAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (Oral)

(2.) THIS is a petition under Section 438 Cr.P.C. for bail in a case lodged under Sections 323, 324, 325, 326, 427, 148 and 149 IPC. It has been pleaded by the learned counsel that co-accused have been allowed the concession of regular bail by the Court of Sessions. None of the petitioners has been attributed the injury on account of which Section 326 IPC has been invoked. It is further pleaded that there is a cross version and from the side of the petitioners, co-accused have been injured. I have gone though the FIR. The contents of FIR reflect specific attribution to the petitioners. The investigation process cannot be allowed to be frustrated at this initial stage. No ground for bail is made out. Dismissed.