ASHWANI ALIAS LOYELY Vs. STATE

JUDGEMENT

(1.) The petitioner and three others are accused of having prevented the complainant from proceeding to his house and assaulted him with hockey sticks, DANDAS and iron rods, on account of which he sustained injuries all over his body. Two co-accused are said to have already been arrested and released on bail.

(2.) The petitioner, according to the learned counsel for the petitioner, is a juvenile. His age has been verified by ASl Bhagwan Sahai of PS Defence Colony and it is pointed out by learned Appearances: that in terms of his date of birth being 25th of January, 1998, he was about 16-1/2 year old on the date of alleged incident

(3.) Keeping in view the facts and circumstances of the case and the nature of offences allegedly committed and also the fact that the petitioner is a juvenile he is admitted to anticipatory bail and in the event of his arrest, he shall be released on bail on his furnishing a surety in the sum of Rs. 5,000/- to the satisfaction of the investigation officer concerned.