DEEPU AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS application for grant of anticipatory bail has been filed by three accused petitioners namely; Deepu, Sonu and Rahul in FIR No. 387/2010 registered at Police Station Kotwali Gangapur City, District Sawai Madhopur for offence Under Sections 143, 323, 341 and 327 IPC.

(2.) IT is contended in the bail application that principal allegation of causing the grievous injury on the person of complainant Amit is against co -accused Chuttanlal alias Chotey which led to fracture of his teeth and Chuttanlal after being arrested was enlarged on bail by the court below itself under Section 439 Cr.P.C. Allegation against the petitioners is that they accompanied the principal accused indulging in marpeet by use of fist and pelted stones at the complainant -party. Other two injured namely; Kailash and Jai Narain also received one injury each which is by blunt weapon and are simple in nature. The genesis of incident is being suppressed by the complainant -party. No other criminal case has been registered against the petitioners.

(3.) IN totality of the circumstances and keeping in view the fact that principal accused is Chuttanlal alias Chotey and not the petitioners and other two injured received one injury each and that too of simple nature, I am inclined to grant to the petitioners benefit of pre -arrest bail.