F.C. Bansal, J. - (1.) Heard, learned counsel for the petitioner, learned Public Prosecutor and have also perused the case diary.
(2.) It is contended by learned counsel for the petitioner that injuries allegedly caused by firm-arm have been found to be simple in nature on x-ray It has also been mentioned in the x-ray report that the injuries are of blunt weapon. The petitioner is in custody since 1.11.2003 and in cross-case also charge-sheet has been filed, therefore the application be allowed. Learned PP and the learned counsel for the complainant have opposed the application.
(3.) Considering the above submissions made by learned counsel for the petitioner and the facts and circumstances of the case, I am inclined to release the petitioner on bail.;