SURYA KANT, J. - (1.)The prayer in this petition is to release the petitioners on regular bail in FIR No. 999 dated 13.11.2006, under Sections 307/323/325/148/149 IPC, registered at Police Station, Sadar, District Hisar. The petitioners are father and son respectively. On a perusal of the allegations contained in the FIR, it is apparent that petitioner NO. 2( Dharambir son of Rameshwar Dayal) is alleged to have caused an injury with iron rod on the vital part of the injured which has attracted Section 307 IPC. Consequently, no case to release petitioner NO.2 on bail at this stage is made out. This petition qua petitioner No.2 is, thus, dismissed.
(2.)So far as petitioner No. 1 is concerned, he is alleged to have caused injury with Lathi which is found to be simple in nature. There are cross-cases between the parties and the persons belonging to the accused party are also stated to have received injuries.
(3.)After hearing learned counsel for the parties and having regard to all the attending circumstances, but without expressing any views on merits of the case, lest it should prejudice either of them, this petition qua petitioner No.1 (Rameshwar son of Mangla Ram) is allowed and he is directed to be released on bail to the satisfaction of the Chief Judicial Magistrate, Hisar. Disposed of.