DWARKA LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is a second bail-application by Dwarkalal, u/s. 439, Crimial P.C.

(2.) According to the statement of Dr. R.C. Dubey, recorded by the trial court on 9th Oct. 91, it was injury No. 6 which was grievous. This injury was caused by pouring of acid, by Ram Kumar, on the deceased. Ram kumar is still in judicial custody, and he is not before the Court. So far as the petitioner is concerned, it was urged that in the FIR, all that was said is that the petitioner had inflicted injury on the deceased on the elbow of his left knee, by a 'Dhariya'. This injury was not in any vital part of the body.

(3.) Having regard to all the facts & circumstances of the case, and particularly, the fact that it was Ramkumar who had sprinkled acid on the deceased, I allow this bail application of Dwarkalal, and order that Dwarkalal, son of Ghasilal, subject to his furnishing a personal bond in the sum of Rs. 10,000.00, together with two sureties it the sum of Rs. 5,000.00 each, to the satisfaction of the trial court, for his appearance before the said court, as and when called upon to do so during the pendency of the trial against him in this case, be released on bail.