ANWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE incident is alleged to have taken place in the night intervening 18th and 19th June, 1988 and soon after the incident, the injured was taken to the hospital. Doctor has mentioned that the patient was quite conscious when he came to the hospital and when he inquired as to how he had sustained the injuries, the injured was unable to disclose the name of any assailants and said that some theif might have done so. He wanted to refer them to the police but the complainants were reluctant to do so as they neither knew the assaillants nor have doubt on any person. It was after two days that the FIR was lodged where a knife injury has been attributed to the accused person but that is in contravention to the injury report placed before me which shows that the accused had only one lacarated would. Keeping in view the facts and circumstances of the case. l am inclined to accept the bail application.

(2.) THE SHO/AO/IO, Police Station, Kanwao, District Kota in FIR No. 73/88, is, therefore, directed that in the event of arrest of petitioners Anwar and Abdul shall be released on bail, provided each of them furnishes a personal bond in the sum of Rs. 2,000/ - (Rupees two thousand) with one surety in the like amount to his satisfaction, on the following conditions: