Mehinder Singh Sullar, J. - (1.) PETITIONER Satpal Singh alias Satti son of Ajit Singh, has directed the instant petition, for the grant of concession of regular bail, in a case registered against him along with his other co -accused, namely, Balwinder Singh @ Sonu S/o. Kulwant Singh, Jaswinder Singh alias Kaka S/o. Sadha Singh, Major Singh S/o. Swarn Singh, Dharamvir Singh @ Gandhi S/o. Jagdish Singh etc., vide FIR No. 78 dated 3.8.2012 (Annexure P1), on accusation of having committed the offences punishable under sections 148, 307, 323 and 324 read with section 149 IPC (the offence punishable u/s. 326 IPC was added later on) by the police of Police Station Kabarwala, District Sri Muktsar Sahib.
(2.) NOTICE of the petition was issued to the State. After hearing the learned counsel for the parties, going through the record with their valuable help and considering the entire matter deeply, to my mind, the present petition for regular bail deserves to be accepted in this respect.
(3.) PRECISELY , the prosecution, inter -alia, claimed that on 2.8.2012, petitioner Satpal Singh alias Satti caused a Kappa blow, which landed on the head and mouth of Sukhdev Singh injured PW. It was alleged that petitioner also caused injury to his father Gurpreet Singh alias Goru (complainant). In that eventuality, as to whether the penal provision of offence punishable u/s. 307 IPC, is attracted to the case of present petitioner or not, inter -alia, would be a moot point to be decided during the course of trial by the trial Court.;