RAVIDUTT @ RAVI Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) CONCEDEDLY , the petitioner was initially released on bail, as the case was registered under Section 325 only. It was only because at a later stage offence was changed to Section 307 IPC, on receipt of opinion of the doctor to the effect that the injuries were dangerous to life, that he was again arrested. He had not misused the concession of bail during the intervening period. As no ground for withholding the concession of bail has been pointed out by the learned Assistant Advocate General, Haryana, it is a fit case in which the petitioner should be allowed bail. Bail allowed to the satisfaction of C.J.M., Gurgaon. Petition allowed.