Alok Singh, J. - (1.) THIS is a petition seeking regular bail in case FIR No. 87 dated 29.06.2010, under Sections 307 of the Indian Penal Code, registered at Police Station Makhu, District Ferozepur.
(2.) LEARNED Counsel for the Petitioner has stated that the only allegation against the Petitioner is that he has pushed the complainant into Rajasthan Feeder Canal with intend to kill him. Learned Counsel further states that Petitioner is in custody w.e.f. 03.07.2010. As per learned Counsel for the Petitioner, after investigation, challan has already been submitted. Mr. K.D. Sachdeva, Additional Advocate General, Punjab, on the instructions of Investigating Officer, states that Investigating Officer is not in a position even after perusal of the case diary to state that as to whether victim was ever medically examined.
(3.) PETITIONER is in custody w.e.f. 03.07.2010.;