SUKAWAT Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD .

(2.) A perusal of FIR shows that the petitioner was armed with gun and he fired the shot which hit Rahim Khan on his left temporal region but actually no fire arm injury was noticed on that part of the body in the Post Mortem report. The complainant Magru who lodged the FIR made a supplementary statement on the same day i.e. 2.4.1991 alleging that the injury on the left temple of the deceased was caused by Illyas who was armed with a lathi having nail. Since no specific injury is attributed to the petitioner his prayer for bail is allowed. He be released on bail on his furnishing bail bonds to the satisfaction of Chief Judicial Magistrate. Bail allowed.