GAURAV Vs. U.T. CHANDIGARH

JUDGEMENT

(1.) THIS is an application seeking regular bail in case FIR No. 21 dated 22.1.2011 under Sections 147/148/149/307 IPC, P.S. Manimajra, Chandigarh.

(2.) LEARNED Counsel for the Petitioner states that the main accused Ashu, who has given knife blow on the body of the injured, has already been enlarged on bail since he was found juvenile. Learned Counsel further states that no specific role has been attributed to the Petitioner and the Petitioner is student of 10+2. Learned Counsel further states that Petitioner is in judicial custody w.e.f. 25.1.2011.

(3.) LEARNED Counsel for the Petitioner vehemently argued that veracity of the original statement recorded under Section 161 Code of Criminal Procedure as well as the alleged supplementary statement is to be seen by the trial Court. However, challan has been submitted and the injured has already been discharged from the hospital and the trial is not likely to be concluded at the earliest. He further states that in view of the dictum of Hon'ble the Apex Court in the matter of State of Kerala v. Raneef, 2011 (1) RCR (Cri) 381, Petitioner must be enlarged on bail.