ANIL Vs. STATE

JUDGEMENT

(1.) Crl. M.A. No. 18383/2016 (Exemption) Exemption allowed subject to all just exceptions. The application stands disposed of. Bail Appln. 2425/2016 Learned counsel for the petitioner has submitted that the petitioner is an innocent person and the allegations as alleged in the FIR bearing No.579/2016, under Sections 323/324/341/506/307 IPC. Learned counsel further submits that the injured has been discharged from the hospital right now and the petitioner is in judicial custody since 24.10.2016. Learned counsel further submits that the petitioner is not required for the purpose of further investigation and the role of the present petitioner is not of stabbing the injured and prays that the petitioner may be released on bail.

(2.) Notice. Learned APP for the State accepts notice and vehemently opposes the grant of bail to the petitioner and has submitted that the petitioner along with the co-accused Sonu, Beenu stabbed the injured on his stomach.

(3.) Keeping in view the facts and circumstances, since the petitioner is in judicial custody since 24.10.2016, I admit the petitioner to bail, on his furnishing bail bond in the sum of Rs.20,000.00 with one surety of the like amount to the satisfaction of the concerned Court with the condition that the petitioner shall not leave the country without prior permission of the court concerned and shall not tamper with the prosecution evidence. Application stands disposed of. Copy of this order be given dasti, as prayed. .