TUFAIL MOH & ORS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) For the reasons mentioned in the application (IA No. 208/2015) for early hearing of the bail application, the same is allowed and the matter is taken up for hearing today itself. The present bail application has been filed under Section 438 of the Cr.P.C. The petitioners are apprehending their arrest in connection with FIR No. 184/2013, Police Station Sadulshahar for the offences under Sections 147, 148, 149, 307, 326, 325, 324, 341, 323 IPC and Section 3(2)(V) of the SC/ST Act. The incident is stated to have taken place on 16.07.2013. Nanak Singh was the author of the FIR and Veer Singh was the injured witness. As per the allegation in the FIR, petitioner No.4 Munsif Ali and petitioner No.7 Mansar were armed with firearm weapons. They fired upon Nanak Singh and Veer Singh. No firearm injury is evident either on Nanak Singh or Veer Singh. In fact, Nanak Singh and Veer Singh both have compromised and the dispute over the land stands settled.

(2.) It is alleged that there were six other persons who were also injured.

(3.) Learned counsels for the injured Bhoop Ram and Makhan Singh stated that the injury received by Bhoop Ram is with firearm which is attributed to the petitioner No.4 - Munsif Ali and petitioner No.7 -Mansar.