SHAKEEL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application under Section 439 Cr.P.C. has been filed by the petitioner for releasing him on bail.

(2.) Heard learned counsel for the parties.

(3.) The contention of the present petitioner is that he is behind the bar since 24.12.2011. He has been attributed injury by sharp weapon whereas postmortem and injury reports of the deceased reveal that he has not suffered any injury by sharp weapon and the deceased has suffered two injuries by blunt weapon, which has been attributed to Rafeek and Rahees. It is also stated that the co-accused Rafeek and Rahees both have been released on bail. Hence, the present petitioner also be released. No fatal injury has to be attributed to him.