PARMOD Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition under Section 439 Cr.P.C. praying release of the petitioner on bail in terms thereof, in a case registered vide FIR No.409 dated 21.12.2012, under Sections 323, 324, 307, 34 IPC, Police Station, S.G.M., Nagar, District Faridabad.

(2.) THE petitioner alongwith his co-accused is said to have caused knife injuries to the complainant. Two injuries have been noticed on the person of the complainant, the details of which are given below:-

(3.) THE prayer has been opposed by learned counsel for the respondent-State who states that a spring actuated knife was recovered from the petitioner and therefore, the provisions of the Arms Act were attracted and thus, offence alleged against the petitioner is serious and therefore, he does not deserve the concession of bail.