BASANT KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) I have heard learned Counsel for the petitioner and learned Public Prosecutor and Mr. Gupta who is arguing the case for the informant. Out of the accused persons, three persons viz., Naval Kishore, Chandra Mohan and Mahesh also received injuries including the injuries by sharp weapon. The allegations against the petitioner in the FIR are that the petitioner caught hold of Babulal and the accused Mahesh inflicted a 'Gupti' blow in his abdomen. In the statement, no doubt, under Section 161 Cr.PC a further improvement has been made that subsequently petitioner had taken Gupti from co -accused Shiv Kumar and had inflicted two or three blows in the abdomen of deceased Babu Lal after he had fallen down. I would not like to enter into the evidence on record but taking into consideration injuries sustained by the accused petitioner, I am inclined to grant the bail.

(2.) CONSEQUENTLY , I allow this bail application and here by order that the accused -petitioner Basant Kumar shall be released on bail provided he funished a person bond in the sum of Rs. 10,000/ - (ten thousand rupees) in two sureties in the sum of Rs. 5,000/ - to the satisfaction of learned Sessions Judge, Bundi for his appearance in that court or in any court at and when required.