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Judgment
3 paragraphs · 197 wordsN.L. Tibrewal, J.—Heard teamed Counsel for the petitioner and the learned Public Prosecutor. Case diary perused. From the case dirty, it does not appear that the injury sustained by Ram Charan was subsequently found to be grievous or dangerous to life, the injury is on the thigh. It further appears that the injured Ram Charan has submitted an application before the Addl. Sessions Judge, Hindaun to the effect that he has compromised the matter with the accused-persons and he is not interested in prosecuting the case.
Taking into consideration all the facts and circumstances of the case, I am inclined to grant bail to the petitioner u/s 438 Cr.P.C.
It is, therefore, ordered that the petitioner Sunil S/o Shri Ram Dayal, if sought to be arrested by the SHO, PS-Hindaun in pursuance to FIR No. 300/92, he shall be released on bail by the SHO/IO concerned on his furnishing a personal bond in the sum of Rs. 5,000/- (Rs. Five thousands) with one surety in the like amount to the satisfaction of the SHO, to appear before him for interrogation as and when called upon to do so during the pendency of investigation/trial against him.