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Judgment
6 paragraphs · 160 wordsK.S. Kumaran, J.
Heard counsel for both the sides.
Without going into the question whether the petitioner is Juvenile or not, it is seen that the only allegation against the petitioner is that he hit the deceased with a stick on his head. It is conceded by the learned counsel for the complainant as well as learned counsel for the State that there is no injury on the head. The explanation given is that the deceased was wearing turban and, therefore, there was no injury. This is a matter which will have to be seen at the time of the trial.
In these circumstances, without meaning to express any opinion on the merits of the main case, I am of the view that the petitioner is entitled to be released on bail.
Petition is allowed.
The petitioner is ordered to be released on bail on his furnishing sufficient surety to the satisfaction of Chief Judicial Magistrate, Ferozepur.