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Judgment
16 paragraphs · 205 wordsTEJINDER SINGH DHINDSA, J. (ORAL).
Petitioner seeks benefit of regular bail pending trial in case F.I.R. No.214, dated 09.10.2017, under Sections 323/341/325/336/379-B/506/148/149 IPC
and Sections 27/25/54 of the Arms Act, registered at Police Station Dharamkot, District Moga.
Counsel for the parties have been heard.
FIR came to be registered on the statement of Kashmir Singh in relation to an occurrence dated 29.09.2017. Allegations are that the complainant
Kashmir Singh was physically assaulted and caused injuries by a number of accused including the present petitioner.
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Specific attribution against the petitioner is of being armed with a kirpan and having landed a kirpan blow on the head.
Petitioner was arrested on 19.01.2018.
Challan qua the present petitioner has been presented.
Trial is at the very initial stage and would take time to conclude.
Injury No.3 which has been opined to be grievous and thereby attracting offence under Section 325 IPC, has been attributed to Mittal Mal @ Meeta
(non-applicant).
Without making any observations on merit, petitioner is held entitled to the benefit of bail.
Petitioner be enlarged on bail subject to satisfaction of Trial Court/Duty Magistrate concerned.
Petition disposed of.