BIJENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) APART from the fact that Bijender petitioner is a student of B.A. Part III and has to appear in annual examination, starting in the near future, the learned counsel for the petitioner has pointed out that he suffered as many as 17 injuries, out of which the fracture of his ulna was found to be grievous, and Dharam Pal co -accused suffered 14 injuries including one grievous. The main allegation against Bijender petitioner is that he used country made pistol and he caused injuries to three persons namely, Murti, Rajinder and Raj Singh. It is true that normally the Court takes a serious view of the matter where a fire arm is used, but in the present case there are two versions of the occurrence and the Police registered two separate cases. Without meaning to express any opinion on the merits of the case, I allow this petition and. direct that Bijender petitioner be released on bail to the satisfaction of the Chief Judicial Magistrate, Rohtak. Bail granted.