MUKHARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned Public Prosecutor for State and also perused the material on record.

(2.) I have taken in to consideration the first Information Report as well as the order of rejection, passed by the learned Court below on 16. 11. 2007. In this case, the main allegation appears to be against Manveer @ mintu, who was inflicted injury on the head of Suman.

(3.) WITHOUT expressing any opinion on the merits of the case and taking into consideration the overall facts and circumstances of the case, I deem it just and proper to grant indulgence of anticipatory bail to the petitioners under Section 438 Cr. P. C.