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Judgment
3 paragraphs · 121 wordsS. S. Grewal, J.
No specific injury is attributed to any of the pre. sent petitioners all of whom are students and are stated to be between 18 to 20 years of age. Only general allegations are made against the petitioners in the first information report, while their coaccused gave injuries to the deceased Dharam Pal and three others. The petitioners continued to give slaps, fist and kicks to the complainant party. Without expressing any opinion concerning the merits of this case and mainly taking into consideration the young age of the petitioners, each of them is directed to be released on bail subject to his furnishing two heavy sureties to the satisfaction of Chief Judicial Magistrate, Kurukshetra.
JUDGMENT accordingly.