AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 132 wordsT.P.S. Mann, J.—Learned Counsel for the Petitioner submits that as per the prosecution, Petitioner was not armed with any weapon. Only role attributed to him was of raising a lalkara.
The aforementioned averment is not disputed by learned State counsel. However, it is submitted that out of the 14 witnesses cited by the prosecution, four have already been examined and the case is now fixed before the trial Court for 8.3.2007 for recording further evidence of the prosecution.
Without commenting upon the merits of the rival versions lest it may prejudice the case of the either party, I deem it fit and appropriate to grant bail to the Petitioner who is in custody since 21.6.2006.
Accordingly, the present application is accepted.
Bail to the satisfaction of Chief Judicial Magistrate, Ferozepur.