HUSSAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for petitioner, learned Public Prosecutor for the State and perused the relevant documents placed before me.

(2.) Contention of the learned counsel for petitioner is that the only allegation against the petitioner is of pelting stones at the injured whereas causing of fire-arm injury is against Zaffar. Even otherwise, all injuries sustained by the injured are simple in nature. Trial of the case will take a long time. There is no other case pending against the petitioner.

(3.) Learned Public Prosecutor has also opposed the bail application.