RAJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD . The injuries attributed to Raj Kumar and Phool Kumar are stated to be simple in nature. Both the petitioners were found innocent during the investigation of the case and they have been summoned to face the trial in pursuance of order passed under Section 319 Cr.P.C. It is, therefore, ordered that on the appearance of the petitioner before the trial Court on or before December 20, 1999 they be admitted to bail to the satisfaction of trial Court. They are directed to apply for regular bail. Bail allowed.