- (1.) Heard learned counsel for the petitioner and the Public Prosecutor for the State. Perused the Challan papers.
(2.) This is second bail application under Section 439 Cr.P.C. The earlier bail application was dismissed as not pressed since at that time the matter was at the investigation stage. However, the petitioner was granted liberty to file a fresh bail application after Challan is filed.
(3.) Learned counsel for the petitioner has filed the Challan papers. Except injury No.8, which is chip fracture of proximal phalex of great toe by blunt, the other injuries suffered by the injured are simple in nature. Having regard to all the facts and circumstances of the case and having considered the oral arguments advanced by both the parties, I think it just and proper to enlarge the accused-petitioner on bail.;