JOGA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE prayer in this petition is to release the petitioner on regular bail in FIR No.112 dated 2.7.2005, under Sections 323, 307, 148, 149, 506 read with Section 34 IPC, registered at Police Station Sadar, Panipat.

(2.) AS per the allegations, the petitioner is alleged to have caused a head injury to Gurmukh Singh with Jailley (an agricultural apparatus). Said Gurmukh Singh had suffered five injuries out of which injury No.1 referred to above and attributed to the petitioner, was subsequently declared to be dangerous to life.

(3.) WHILE opposing the prayer made in this petition. Learned State Counsel as well as Learned Counsel for the complainant contend that having regard to the nature of injury No.1 attributed to the petitioner, no case for bail is made out. It is, however, not disputed that from the petitioner's side two persons were injured though they are stated to have suffered simple injuries.