VIJAY SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) ACCUSED Vijay Singh has filed this petition for bail in case FIR No.654 dated 06.10.2012, under Section 307 of the Indian Penal Code (in short ­ IPC), registered at Police Station Civil Lines, Hisar, District Hisar. I have heard counsel for the parties and perused the case file. According to the prosecution version, the petitioner tried to kill the complainant by crushing him under the car.

(2.) COUNSEL for the petitioner contended that the complainant has suffered dislocation and fracture of distal phalanx of great toe on right side as well as fracture of neck of right humerus i.e. non-vital parts, besides other simple injuries, and petitioner is in custody since 06.10.2012 i.e. for almost six months.

(3.) KEEPING in view all the circumstances, but without meaning to express any opinion on merits of the case, the instant bail petition is allowed.