LADU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) While pressing this application, learned counsel for the applicants submits that the applicant is behind the bars since 2013. It is further pointed out that in the first First Information Report name of the present applicant was not for the complainants and the same was added subsequently during course of the investigation. It is further pointed out that there is no allegation against the applicant for causing any fatal injury to the deceased.

(2.) As per learned counsel all other accused persons except Bheru and the present applicant have already been released on bail on acceptance of their application seeking suspension of sentence.

(3.) Learned Public Prosecutor opposed the application in general.