VEERU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner has submitted that the incident has taken place on 2.11.1995. On the same day, Smt. Munni Devi was examined at Bharatpur Hospital. Only one injury i.e. lacerated wound on her head was found On 5.11.1995, she was discharged from Bharatpur Hospital and referred to S.M.S. Hospital, Jaipur but, she was never brought to Jaipur and again on 15.11.1995 she was admitted in the Bharatpur Hospital where she died on 16.11.1995. He has also submitted that as per FIR the present petitioner inflicted pharsa blow on the head of the deceased whereas; the injury reported shows that there was no sharp edged injury.

(2.) The learned Public Prosecutor has opposed to grant bail to the accused-petitioner on the ground that the cause of death is head injury which was caused by the present petitioner.

(3.) I have considered the injury report and post mortem report. It is evident that Smt. Munni Devi was discharged from. Bharatpur Hospital on 5.11.1995 and referred to S.M.S. Hospital, Jaipur for further treatment but, she was not brought to Jaipur. Ultimately after 10 days she was again admitted in Bharatpur Hospital, where she died on 16.11.1995.