LAWS(P&H)-1987-11-26

DINESH KUMAR Vs. STATE OF HARYANA

Decided On November 11, 1987
DINESH KUMAR Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) NO overt act has been attributed to the applicant. According to the prosecution, he only raised a Lalkara and that too to the effect that a lesson should be taught. Despite the fact that he was armed with a sword, admittedly, he did not use the same against the deceased or any one else. Under the circumstances, applicant Dinesh Kumar is ordered to be released on bail during trial to the satisfaction of Chief Judicial Magistrate, Faridabad.