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Judgment
12 paragraphs · 233 wordsThe present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 337/2020
Registered at Police Station Pahadi, District Bharatpur for the offence(s) under Sections 143, 323, 341, 452, 379 of IPC (In FIR) and for the offences
under Sections 323, 341, 324 & 307 of IPC (In Order).
Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter and none of the injuries sustained by the injured is
dangerous to life. Counsel further submits that the petitioner and the complainant are neighbourers and the parties have settled their dispute by way of
compromise. Counsel further submits that the petitioner is in custody since 14.12.2020 and affidavit of the complainant as well as the injured persons is
placed on record.
Learned counsel for the complainant has not disputed the fact regarding compromise between the parties.
Learned Public Prosecutor has opposed the bail application.
Considering the material on record and taking into account the facts and circumstances of the case and also considering the period of custody and
without expressing any opinion on the merits of the case, this petition is allowed. Petitioner be admitted to regular bail subject to satisfaction of the trial
Court. Office is directed to send a copy of this order to the concerned trial Court through e-mail/fax, for necessary compliance.