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Judgment
4 paragraphs · 169 wordsA.B. Chaudhari, J. (Oral)—Heard learned counsel for the rival parties.
In FIR No.147 dated 07.03.2016, under Sections 323, 324, 34, 506, 307 of Indian Penal Code, 1860 and Sections 25, 54, 59 of Arms act, 1959, registered at Police Station Camp Palwal, District Palwal, petitioner was arrested on 08.04.2016 and is in Jail since then. Admittedly, investigation has been completed and challan has been filed.
I have perused the injury report. Except the injury near the chest, no other injury is serious. Even in so far as injury No.1 is concerned, the evaluation during trial on medical evidence is required to be made as the patient stood discharged in about 8 days from the Hospital. Trial may take long time. There are no criminal antecedents.
In that view of the matter, I am inclined to grant bail to the petitioner. Petition is allowed and petitioner be released on bail subject to the satisfaction of the trial Court. Petitioner shall not influence or threaten the prosecution witnesses.