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Judgment
Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.
The instant second bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in custody in relation to F.I.R. No.82/2017 registered at P.S. Raisinghnagar, District Sri Ganganagar for the offences under Sections 307, 326, 341 and 323 / 34 IPC.
The first bail application submitted on behalf of the petitioner was rejected at the stage while investigation was pending. Liberty was given to the petitioner to file a fresh bail application after charge-sheet is filed. Now the charge-sheet has been filed, hence, this second application for bail.
As per the injury report, the head injury caused to the injured Krishna Lal was opined to be simple in nature. The injury on his hand which is attributed to the petitioner was not found having any damage to the bone but owing to loss of movement of one finger, the same was opined to be a grievous injury.
In this background and having regard to the facts and circumstances available on record but without expressing any opinion on the merits of the case, this Court is of the opinion that the petitioner deserves to be released on bail.
Consequently, this second bail application is allowed. It is ordered that the accused-petitioner Kuldeep arrested in connection with F.I.R. No.82/2017 registered at P.S.
Raisinghnagar, District Sri Ganganagar shall be released on bail provided he furnishes a personal bond of Rs.50,000/- and two surety bonds of Rs.25,000/- each to the satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.