SUBHASH KEER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Public Prosecutor and have also perused the case diary and material on record.

(2.) Learned counsel for the applicant contended that fatal injuries have not been attributed to the petitioner. Charge sheet was earlier filed against 11 co-accused out of which four have been acquitted and seven have been convicted for offence u/s. 302/149, IPC. The sentence awarded to these seven convicts has been suspended by the Division Bench of this Court vide order dt. 9/5/ 2003 in D.B.Cr. App. No. 466/03. Therefore, this bail application be allowed.

(3.) The learned Public Prosecutor has opposed this bail application.