SUSHIL KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) THE case of the prosecution is that the injured Munni Devi was inflicted injury by the petitioner as well as one co-accused ghanshyam. A perusal of the injury report shows that there is only one injury on the head of Munni Devi,

(3.) WITHOUT expressing any opinion on the merits of the case and taking into consideration that the petitioner is in custody since 13th of July 2007 and after completion of the investigation the challan has been filed on 31st of August 2007. When the bail application of co-accused ghanshyam has considered by a Co-ordinate Bench of this court, it was argued on behalf of the prosecution that it is he who inflicted the injury on the head of Munni Devi by lathi which resulted in the paralysis right side of the body.