- (1.) Heard learned Counsel for the applicant and the learned Public Prosecutor and also perused the material made available to me during arguments.
(2.) Learned Counsel for the applicant submits that the applicant and the injured are brothers and report has been lodged after a delay of around one month. He further submits that there is no medical opinion to the effect that the grievous injury sustained by the applicant is dangerous to life. Learned PP does not controvert.
(3.) Taking into consideration all the facts and circumstances of the case I deem it just and proper to release the accused applicant on bail under Section 439 Cr.P.C.;