LAWS(RAJ)-2011-6-23

ROOPSI Vs. STATE OF RAJASTHAN

Decided On June 13, 2011
Roopsi Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) HEARD learned Counsel for the Applicant and the learned Public Prosecutor and perused the Challan papers.

(2.) AS per allegations of the prosecution, the only injury attributed on the head of the deceased Nandlal, is assigned to co -accused Prakash. So far as the present accused Applicant is concerned, he is alleged to have caused injuries by fists and kicks. The incident is said to have taken place all of sudden in a marriage ceremony. In this view of the matter and considering the totality of facts and circumstances, the bail application preferred under Section 439 Code of Criminal Procedure deserves acceptance.