DINESH GUPTA, J. - (1.) HEARD learned counsel for the appellant as well as learned A.G.A. and perused the order impugned.
(2.) ON the bail application, learned counsel on behalf of appellant Dhirendra Kumar alias Nikku submitted that the appellant has been wrongly convicted under section 307 IPC. The injuries are not on the vital part of the body nor greivous in nature. Even as per supplementary injury report, there is no internal damage. Other co-accused have already been granted bail. It is a case in which both side entered into free fight and both side received injuries also. However, their cross case was resulted into acquittal against which revision is pending. The appellant has served more than one year in jail. He be released on bail. Learned A.G.A. has opposed the bail application of the appellant.
(3.) WITHOUT touching the merit of the case and considering the fact that the injuries are not on the vital part of the body and no internal damage is caused, the appellant has served one year in jail, the main accused have already been granted bail and further considering that it is a cse of free fight in which both side received injuries and the cross case from the side of appellant however resulted into acquiital against which revision is pending,? the appellant be released on bail.;