PRABHU LAL AND OTHERS Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Public Prosecutor.

(2.) The FIR was lodged by 5 persons, out of which 3 were injured persons. In the F.I.R. the names of petitioners No.4 and 5 do not appear. It is also given out that Mahavir petitioner No 3 is minor as is evident from the order of the trial court also. Regarding Prabhulal, it is stated that he had lathi in his hand and has caused injury by Lathi to Chaturbhuj Petitioner Chanda is said to have been armed with Gandasa, who is 55 years old. It is therefore, submitted that the petitioners deserve to be released on bail.

(3.) The contention of learned Public prosecutor is that two persons Ram Lal and Gopal have been released on bail under section 439 Cr. P.C. It is therefore, submitted that these persons can also make an application at the appropriate time under section 439 Crimial P.C.