KABUL KHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Kabul Khan has filed this petition under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') praying for grant of bail in case bearing First Information Report No. 166 dated 30.3.2001, under Sections 307/341/323/148/149, Indian Penal Code, registered at Police Station Civil Lines, Patiala.

(2.) The only accusation made by complainant Sanjeev Bhardwaj against the petitioner-accused is that the petitioner gave injuries to him. He has not clearly specified as to in what manner the injuries were inflicted.

(3.) Keeping in view the totality of the circumstances on record, this petition is accepted and the petitioner is admitted to bail on his furnishing bail bonds to the satisfaction of Chief Judicial Magistrate/Duty Magistrate, Patiala. Petition allowed.