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Judgment
8 paragraphs · 214 wordsRam Chand Gupta, J.
Crl.M.No. 73284 of 2012
Application is allowed subject to all just exceptions.
Crl.M.No. M-38580 of 2012
The present petition filed u/s 438 Cr.P.C. is for grant of anticipatory bail to the petitioner in subsequently added Section 307 IPC in case FIR No. 115, dated 24.9.2012, initially registered under Sections 324, 34 IPC and u/s 25 of the Arms Act, registered at Police Station Mohana, District Sonipat.
I have heard Learned Counsel for the petitioner and have gone through the whole record carefully, including the impugned order passed by learned Additional Sessions Judge, Sonipat, vide which application filed on behalf of the petitioner for anticipatory bail was dismissed.
Brief allegations are that petitioner alongwith co-accused attacked brother of complainant and caused him injuries with knives. Injury attributed to present petitioner-accused is knife blow in the stomach of Vishal, which injury was opined to be dangerous to life. Hence, petitioner is the main accused.
Hence, in view of these facts, it is not such a case in which extraordinary relief of anticipatory bail should be granted to the petitioner-accused. Without expressing any opinion on the merits of the case, the present petition filed by petitioner-Neeraj for grant of anticipatory bail is, hereby, dismissed being devoid of any merit.