KAN SINGH AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application under section 439 Cr.P.C. has been filed on behalf of petitioners against whom investigation is pending for the offences under Sections 323 and 307 I.P.C. in FIR No.78/05 P.S.Ramgarh Shethan District Sikar.

(2.) Learned counsel for the petitioners states that in this case the petitioners are not named in the FIR and the alleged incident is of 9.11.2005 whereas the eye witnesses Bhagwan Singh, Dalip Singh and Bhanwar Singh have been examined on 11.1.2006. This case has been made out because, of enmity after a thorough planning. Therefore, the petitioners may be released on bail.

(3.) Learned P.P. opposed the bail application.