VINOD KUMAR Vs. STATE

JUDGEMENT

(1.) . Two cross cases have been registered in respect of the same incident. The case FIR No. 709/02 is registered on the complaint of the petitioner under Section 324, IPC read with Section 34, IPC and Section 27 of the Arms Act. In the intent case the allegation is that the petitioner has given stab injuries with knife and stabbed on the stomach of the complainant which caused injuries 2.5 x 1.5 cm., on the lower chest 2.5 x 2 cm., on the skull 8 cm. x 2.5 cm. and 6 x 0.5 cm. apart from another stab wound on (sic.) muscle 5 x 1.5 cm. and 5 x 1.5 cm. and the injured was discharged on the next date. APP has stated that the doctor has not yet given the opinion about the nature of the injury whether it was grievous or simple although two months have passed. The injured was discharged on the following day.

(2.) . Keeping in view the allegations made that the assailant party was armed with knife and a sword and a cross case has been registered and the case is also likely to take a long time, I admit the petitioner to bail. He shall be released on bail on 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 on further condition that he shall not try to contact the prosecution witnesses and tamper with evidence.