DHARMENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner seeks grant of regular bail in case FIR No.151, dated 12.8.2005, registered under Sections 148/149/302 of the IPC, and Sections 25/27/54/59 of the Arms Act, at Police Station Kharkhoda, District Sonepat. Counsel for the petitioner contends that the petitioner has not been attributed any injury to the deceased. He was allegedly armed with a lathi and allegedly inflicted injuries upon one Satish. As per the prosecution, Satish refused to undergo a medico legal examination. In view of the aforementioned fact, it is prayed that the petitioner be released on bail. Counsel for the respondent, on the other hand, contends that as the petitioner accompanied the main accused, who inflicted injuries upon the deceased, he should not be released on bail. I have heard learned counsel for the parties and perused the record.

(2.) ADMITTEDLY, the petitioner has not inflicted any injury to the deceased and Satish, the person allegedly injured by the petitioner, has refused medico legal examination. Counsel for the respondent has not expressed any apprehension that if released on bail, the petitioner would tamper with the prosecution evidence or in any manner subvert the process of trial. Bail to the satisfaction of Chief Judicial Magistrate/Duty Magistrate, Sonepat. Nothing, stated herein, shall be construed to be an expression of opinion, on the merits of the controversy.