RAMCHARAN AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned Counsel for petitioners, learned Public Prosecutor for the State and perused the relevant documents placed before me.

(2.) CONTENTION of the learned Counsel for petitioners is that there is family dispute in which father, his brother and nephews are made accused in wholesome manner. The entire family has been falsely implicated in the present case whereas, there are only three injured. Grievous injury to the injured is assigned to petitioner No. 2 Ramkalyan and petitioner No. 3 - Parsa whereas, other injuries which are simple in nature are attributed to petitioners No. 1 - Ramcharan, petitioner No. 4 - Dinesh, petitioner No. 5 - Kallu, petitioner No. 6 - Chanda and petitioner No. 7 - Ramesh.

(3.) UPON hearing learned Counsel for petitioners and learned Public Prosecutor for the State, I am not inclined to enlarge accused -petitioners No. 2 and 3 on bail at this stage. The bail application of petitioner No. 2 Ramkalyan S/o Dalla and petitioner No. 3 Parsa S/o Gopal in FIR No. 392/2010 PS Kotwali, Baran for offence Under Sections 143, 452, 323 and 307 IPC is accordingly rejected. They would however be at liberty to apply for bail again before the court of sessions after the challan is filed.