JALU RAM AND OTHERS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard. The learned counsel for the petitioners does not wants to press the bail application of the petitioners Jalu Ram, Tara Chand, Babu Lal and Ishwar, as such, their bail application is dismissed.

(2.) So far as the petitioner Rameshwar is concerned, an interim order was passed in his favour because he happens to be a Government employee. The contention of the learned counsel for the petitioner Rameshwar is that the incident took place between the two neighbours on a petty matter and he also sustained one injury on his head Further, if he is arrested, he is likely to be suspended, being a Government employee.

(3.) Taking into consideration of the aforesaid facts especially that the petitioner is a Government employee, I am inclined to make the interim order dated 11.10.90 as absolute.