DAUL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned Public Prosecutor and also perused the challan papers.

(2.) The instant bail application under Sec. 439 Crimial P.C. has been filed on behalf of the petitioners, arrested in connection with the F.I.R. No. 138/2011 registered at Police Station, Bagdi Nagar, Distt. Pali, for the offences under Sections 148, 302, 302/149, 307, 307/149, 323, 323/149 I.P.C.

(3.) Learned counsel appearing on behalf of the petitioners submits that the solitary injury on the head of deceased Devi Singh, which resulted into his death, is attributed to co-accused Laxman Singh. Thus, he submits that the petitioners deserve to be released on bail.