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Judgment
Alok Singh, J.—This is an application seeking regular bail in case FIR No. 149 dated 29.7.2010 registered under Sections 148, 149, 323, 307 of the Indian Penal Code and under Sections 25, 54, 59 of the Arms Act, Police Station Kalanwali, District Sirsa.
Learned Counsel for the Petitioners has argued that the role attributed to Petitioner No. 1 is that he has reached on the spot on tractor while role attributed to Petitioner No. 2 is that he has reached the spot on motorcycle. No role has been assigned to them for causing injury on the body of injured, except kick blows.
Mr. Gaurav Dhir, learned Deputy Advocate General, Haryana, on instructions of H.C. Mohinder Singh, who is personally present in the Court, has stated that only role attributed to the Petitioners is giving kick blows to the injured.
Learned Counsel for the Petitioners has submitted that although the name of Petitioner No. 1 is Jaggi @ Jagir Singh but in the Challan has been mentioned Jaggi @ Jagir Singh @ Jagseer Singh.
Considering facts and circumstances of the case, present petition is allowed. Let the Petitioner be released on bail to the satisfaction of the learned Trial Court.