MAJOR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in case FIR No. 155 dated 6.6.2002, under Sections 323/324/326/452/34 of Indian Penal Code, registered at Police Station Dabwali, District Sirsa.

(2.) The attribution against the petitioner-accused is that he had given knife blow on the right ear and shoulder of complainant - Kartar Singh. During the investigation of the case, Medical Officer declared this injury as grievous on the ground of dis-figuration of his face because initially there had been a little cut on the right ear. On further verification, State counsel has stated before me that the injury stands fully cured and there is no visible sign of any dis-figuration.

(3.) Taking into account the accusation made against the petitioner and the circumstances of the case brought on record, this petition is accepted and it is directed that in the event of arrest of the petitioner, he shall be released on bail by the Arresting Officer subject to his furnishing bail/surety bonds to his satisfaction undertaking therein to abide by the conditions laid down in the provisions of Section 438(2) of the Code of Criminal Procedure.