- (1.) Dhian Singh, the petitioner seeks regular bail in a case registered by way of FIR No. 129 dated 09.08.2010 at Police Station Sadar Ferozepur, District Ferozepur, for an offence punishable under sections 148, 302 read with section 149 IPC.
(2.) Learned counsel for the petitioner has contended that the petitioner has been attributed an injury with a lathi on right bicep of the deceased. He then drew my attention to the injuries found on the person of the deceased in the post mortem report, which are mentioned in the petition itself and has contended that there is no corresponding injury found on the deceased by the doctors. According to him, it is a case with version and cross-version of the occurrence. He has further submitted that seven witnesses have been examined in this case and seven witnesses are yet to be examined. According to him, this case cannot be decided individually because it would have to be decided with the cross case that would also take some time to mature.
(3.) Learned State counsel has admitted on the other hand that no injury is there on the right bicep of the deceased. According to her, this is not the only injury attributed to the petitioner. According to her, after the deceased fell down, the petitioner and the other assailants caused injuries to him with their respective weapons. According to her, there were 21 injuries found on the person of the deceased. She could not dispute the stage of the trial as also the fact that there are cross-cases registered on this occurrence.;