PRABHU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned P.P. Case diary perused.

(2.) It is contended by the learned counsel for the petitioner that the incident took place in the field of the petitioner and the petitioner and his son Sajjan Singh were assaulted by the members of the complainant party. It is also contended that in the FIR the prosecution case was that the petitioner was having an axe-while the co-accused Bai Singh was having 'Jeli', but subsequently, the version was changed to implicate the petitioner to make him liable for the grievous injury, which was caused by'Jeli'.

(3.) Taking into consideration all the facts & circumstances of the case, I am inclined to grant the benefit of pre-arrest bail to the petitioner under section 438 Crimial P.C.