(1.) Heard learned counsel for the parties.
(2.) The petitioner seeks regular bail pending trial for the offences under Sections 302, 323, 148 and 149 IPC.
(3.) In the FIR that has been registered on the statement of Son Parkash- complainant, the petitioner is alleged to be armed with an axe and is attributed to have given an axe blow on the little finger of the left hand of the complainant Son Parkash. Besides, he is also attributed an axe blow on Nand Lal, the father of the complainant. He is also stated to have attacked the brother of the complainant with the axe which hit on his left hand.