BADRI Vs. STATE

JUDGEMENT

(1.) Heard, The contention of the learned counsel for the petitioner is that there are cross cases with regard to the same incident, and that the members of the accused party have also sustained injuries, for which a report was lodged and the police after investigation has submitted a charge-sheet against the members of the complainant party for the offences under sections 440, 447, 323 and 324 IPC.

(2.) I have perused the charge-sheet filed by the police in this case.

(3.) After going through the entire facts and circumstances and the finding arrived at by the police after investigation with regard to the possession of the disputed field, I think it Just and proper that the petitioner should be released on bail under section - 439, Cr. P.C.