MANGILAL Vs. STATE OF RAJASTHAN THROUGH P.P.

JUDGEMENT

(1.) HEARD learned Counsel for the accused petitioner, learned Public Prosecutor for the State and perused the case diary.

(2.) IT was not alleged that the accused petitioner had inflicted any blow by sharp edged weapon on any vital part of the injured persons Kanhaiyalal, Kailash and Chhotelal. It was also contended that cross FIR has been lodged for the offence under Section308 IPC, wherein the accused petitioner Mangilal has also been shown to have received injuries.

(3.) HAVING considered the rival submissions made at the Bar, without making any observation on the merit of the case and keeping in view the fact that cross FIR has also been lodged against the complainant party. I deem it proper to grant the benefit of pre -arrest bail to the accused petitioner.