KAPIL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner is stated to be 17 years of age. The allegation is that there was a dispute between two neighbours, which led to exchange of brick-bats between them. A brick-bat thrown by the petitioner fell on the deceased, who was in fact trying to mediate in the dispute. The deceased succumbed to the injury after ten days. It is for the trial Court to consider whether the petitioner was involved in the incident or not, but keeping in view his young age, he deserves to be released on bail. Bail to the satisfaction of the trial Court, Karnal. Petition allowed.