PHOOL CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned counsel for the petitioner submits that though the allegation against the petitioner is that he had given blow with a gandasi on the left side of neck of Deepak and another blow on the ear but the injured (Deepak) has already been discharged from the hospital.

(2.) On the other hand, learned counsel for the respondent has pointed out that injury on the neck was found to be 12cm muscle deep and injury on the left ear was 2.5 cm in length. He submits that even the complainant (father of the injured Deepak) had also suffered injury on his neck. The learned Court below has dismissed the bail application on the ground that the injury was declared to be dangerous to life in terms of Section 326 IPC.

(3.) After hearing the learned counsel for the parties and taking into consideration the facts and circumstances of this case and in particular, the nature of injuries caused by the petitioner, his bail application is hereby dismissed.