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Judgment
7 paragraphs · 221 wordsSatish Kumar Mittal, J.
The petitioner has filed this petition under Section 439 Cr.P.C. for grant of regular bail in case F.I.R. No. 205 dated 4.11.2003, registered at Police Station Sadar, Panipat, under Section 307 IPC and Sections 25/54/59 of the Arms Act.
I have heard the learned counsel for the parties.
Counsel for the petitioner contends that the petitioner is inside the jail since November, 2003 and the trial will take a long time. He further contends that the injured was discharged from the hospital soon after the incident and the police has filed the challan in the Court without seeking any opinion of the doctor about the nature of the injuries suffered by the injured.
Counsel for the respondent has stated that now on 23.8.2004, opinion of the doctor has been obtained in which injuries caused by the petitioner are stated to be dangerous to life. It is not clear from the police file as to who had given the said opinion. He also admitted that the said opinion was not submitted by the police before the trial Court.
In view of the aforesaid facts, without commenting on the merits of the case, I deem it appropriate to grant the concession of regular bail to the petitioner.
Bail to the satisfaction of CJM, Panipat.