BHURA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard. Learned counsel for the petitioner submits that his father has his own hotel in the name of Baglenest which is in front of the hotel Saras. He further submits that the petitioner is a regular student studying in 1st Year T.D.C. and as per the report, he made only one fire from a country made pistole, but subsequently the police had recovered 5 empty cartridges.

(2.) From the prosecution case, it further appears that none was injured from the side of the complainant and also it does not appears that there were any marks of pallets on the walls of the building of the Hotel where the petitioner is said to have made a fire from the country-made pistole. Some of the witnesses have stated that the petitioner again made 4 fire, but nobody has been injured nor any mark on the walls of the building of the hotel.

(3.) Without commenting on the merits of the case, but taking into consideration of the above facts, especially the fact that the petitioner is a student I think it just and proper to grant him pre-arrest bail under Sec. 438 Cr. P.C.