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Judgment
24 paragraphs · 240 wordsPrayer in this petition filed under Section 439 Cr.P.C. is for
grant of regular bail to the petitioner in case FIR No.57 dated
23.06.2017 under Sections 307, 323, 34 IPC and 25 of Arms Act,
registered at Police Station Bhikhi, District Mansa.
Learned counsel for the petitioner has referred to the
medical legal report dated 30.08.2017 and states that as per record,
injuries No.1 and 2 are simple in nature.
Learned State counsel, on instructions from ASI Gurmail
Singh, does not dispute the aforesaid report. However, she states that
the injuries are caused by gun shot on the right thigh of the injured
complainant.
Having heard learned counsel for the parties and noticing
the medical legal report, this Court finds that the injuries caused on the
person of the injured are stated to be simple in nature. Petitioner is in
custody for the last more than 3 months and the trial in the case will
take long time. The challan is stated to have been presented in the case
and the charges have been framed.
In view of above, petitioner is admitted on bail subject to
his furnishing adequate bail/surety bonds to the satisfaction of the trial
Court.
Accordingly, present petition is allowed.
The observations made hereinabove shall not be construed
as an expression on the merits of the case and the trial court shall
decide the case on the basis of available material.