BHAGIRATH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Shri Vijay Poonia, Advocate on behalf of the petitioners pertaining to f. I. R. No. 140/2009 of police station chirawa, District Jhunjhunu in the offences under Sections 341, 323, 307/34 of IPC.

(2.) HEARD the learned counsel for the petitioners as also the learned Public prosecutor for the State and perused the material on record.

(3.) LEARNED counsel for the petitioners has canvassed that they have been falsely implicated in this case. Initially FIR came to be lodged under Section 341, 323 of the indian Penal Code, but later-on, under the pressure of the complainant party, the offence under Section 307 of IPC has been added. He has further canvassed that the injury caused on the skull of Shayar Singh is not attributed to the petitioners. This injury is alleged to have been caused by the co-accused Mani Ram. Hence, the petitioners may be granted indulgence of bail.