SHRAWAN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) I have heard learned counsel for the applicant as well as learned Public Prosecutor for the State and carefully gone through the impugned order.

(2.) It is contended by the learned counsel for the applicant that specific allegation for inflicting head injury is against other accused persons namely Ramdev, Bhawani Singh and Bhanwar Singh. Further, it is contended that the allegation for inflicting injuries upon the person of Rajendra is against the applicant and these injuries are simple in nature.

(3.) Taking into consideration the facts and circumstances of the case and without expressing any opinion, I think it just and proper to enlarge the accused-applicant on bail.