SHIV LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as Public Prosecutor and perused the case diary and other relevant documents placed before me.

(2.) Learned counsel submits that the accused petitioner and complainant are family members. Initially case was registered against the petitioner for bailable offences but so as to make the case non -bailable, Sec. 308 IPC was added lateron. The injured persons sustained no injuries on the vital part of the body. Thus, the accused petitioner may be granted indulgence of pre -arrest bail.

(3.) Learned PP opposed the bail application and submitted that looking to the facts of the case the bail should be rejected.