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Judgment
5 paragraphs · 162 wordsSabina, J.—This petition has been filed u/s 439 of the Code of Criminal Procedure for grant of regular bail in case FIR No. 12 dated 23.6.2010, under Sections 307/452/450/324/323/148/149 of the Indian Penal Code (IPC for short) registered at Police Station Sadar Rampura District Bathinda.
Learned Counsel for the Petitioner has submitted that the Petitioner is in custody since 29.6.2010. The injury attributed to the Petitioner is qua an offence u/s 325 IPC.
Learned State counsel, on the other hand, has opposed this petition.
Keeping in view the fact that the Petitioner is in custody since 29.6.2010 and the injury attracting offence u/s 307 IPC is not attributed to the Petitioner, it would be just and expedient to release the Petitioner on bail.
Accordingly, without expressing any opinion on the merits of the case, this petition is allowed. The Petitioner is ordered to be admitted to bail subject to the satisfaction of Chief Judicial Magistrate/ Duty Magistrate Bathinda.