Rajan Gupta, J. - (1.) THIS is a petition under Section 439 Code of Criminal Procedure seeking regular bail in a case registered against the Petitioner under Sections 323, 324, 341, 506 read with Section 34 IPC at Police Station Nakodar, District Jalandhar, vide FIR No. 248 dated 12th October, 2010.
(2.) LEARNED Counsel for the Petitioner has argued that Petitioner is in custody since 21st October, 2010 and investigation of the case has been completed. He further submits that the case is triable by Magistrate. Learned State counsel has opposed the prayer for bail on the ground that the allegations against the Petitioner are serious in nature. He, however, does not dispute the fact that the fact that investigation of the case has been completed and challan will be presented before the competent court shortly.
(3.) HEARD .;