KUMAR Vs. STATE

JUDGEMENT

(1.) This Appeal arises out of the rejection of the bail application of the petitioner, who is in judicial custody since 12/4/2022.

(2.) The major offence is under Sec. 307 of IPC and the de-facto complainant/victim has been discharged from the hospital.

(3.) The Learned Counsel appearing on behalf of the de-facto complainant/victim/second respondent would submit that, as a matter of fact, he has got no objection for releasing the petitioner on bail.