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Judgment
9 paragraphs · 338 wordsGirish Kathpalia, J
The accused/applicant seeks regular bail in case FIR No. 287/2025 of PS Farsh Bazar for offence under Section 109(1)/3(5) BNS.
I have heard learned counsel for accused/applicant and learned APP for State assisted by IO/SI Jogendera Singh.
Broadly speaking, the FIR was registered on the statement of injured Krishan, who stated that on 18.05.2025 at about 11:40pm when he was purchasing some groceries, four persons including the present accused/applicant came and tried to apprehend him, so he ran inside the lane, followed by all four of them. Once inside the lane, the four assailants stated that they would kill him, after which the present accused/applicant inflicted injuries on chest, waist, thigh and leg of the injured with some pointed object and thereafter all four of them fled away.
Learned counsel for accused/applicant submits that he is innocent and has been falsely implicated. It is also submitted that no weapon allegedly used in the offence was recovered and rather, even nature of that weapon is not known till date. It is also submitted by learned counsel that the injured was discharged from hospital after medical treatment on the same day. It is further submitted by learned counsel that the accused/applicant is in jail since 20.05.2025 and no purpose would be served by keeping him in jail.
Learned APP on instructions of the IO submits that the weapon used in the assault was a knife. However, learned APP fairly submits that in this regard there is nothing on the investigation file.
Considering the above circumstances, I find no reason to deprive the accused/applicant liberty any further. Therefore, the application is allowed and accused/applicant is directed to be released on bail subject to his furnishing a personal bond in the sum of Rs.10,000/- with one surety in the like amount to the satisfaction of the Trial Court.
A copy of this order be immediately transmitted to the concerned Jail Superintendent for informing the accused/applicant.
Accompanying application also stands disposed of.