RAGHBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner has filed this petition under Section 439 Cr.P.C. for grant of regular bail in case F.I.R. No. 205 dated 4.11.2003, registered at Police Station Sadar, Panipat, under Section 307 IPC and Sections 25/54/59 of the Arms Act.

(2.) I have heard the learned counsel for the parties.

(3.) COUNSEL for the respondent has stated that now on 23.8.2004, opinion of the doctor has been obtained in which injuries caused by the petitioner are stated to be dangerous to life. It is not clear from the police file as to who had given the said opinion. He also admitted that the said opinion was not submitted by the police before the trial Court.