RAMESHWAR Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the papers made available to me.

(2.) Accused petitioner was granted interim bail and an opportunity was given to record the statement of the Doctor. As it was given to understand that the nature of the injury was to be ascertained. Till date, there is no statement of the Doctor though this Court had directed the learned Public Prosecutor, was appeared on that date to send for the case diary to the concerned Police Station for the said purpose. Thereafter, time was again sought on 2.2.1993 for the said purpose. It is no use to continue the interim bail any further. Looking to the facts and circumstances of the case, when there is no grievous injury on the head of the injured, which is alleged to have been caused by the petitioner by the sharp edged weapon, which, was assigned to him. I am inclined to confirm the interim order.

(3.) Hence, it is directed that the accused petitioner shall be released on anticipatory bail.