ASHOK KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner who is a young man of twenty years has been challaned under Section 307 of the Indian Penal Code. He has applied for being released on bail during the trial. Notice of the application was given to the State on 1st July, 1983. Mr. K.S. Doad, learned counsel for the petitioner, states that the petitioner is a young man and is in the judicial lock -up for the last 3 -1/2 months and that the trial is still likely to take sufficient time to conclude. So far none of the injuries has been declared grievous and none is on a vital part of the body. I think that there are exceptional and sufficient grounds to release the petitioner on bail. He is ordered to be released on the satisfaction of the Chief Judicial Magistrate, Bhatinda. Petition allowed.