Balbir Singh v. State Of Haryana .

K.S Garewal, J.:— The petitioner is alleged to have inflicted a gandasa blow on the head of the complainant leading to registration of the case under Sections 326/324/323/34 I.P.C against the petitioner and his co-accused.

2. The petitioner's trial is in progress before Judicial Magistrate, Fatehabad. The trial is not likely to conclude soon.

3. Bail to the satisfaction of trial Court/Ilaqa Magistrate.

Petition allowed.