RAM BHAJAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of second bail application filed under Section 439 of Cr. P. C. by Mr. Sandeep Jain Advocate on behalf of the applicant Ram Bhajan pertaining to f. I. R. No. 159/2008 of Police Station Baroni, district Tonk in the offences under Sections 147, 148, 149, 323, 325, 307 and 302 of IPC.

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

(3.) LEARNED counsel for the petitioner has canvassed that out of 33 witnesses, 11 prosecution witnesses have been examined. The main witness PW-7 Sita Ram Gurjar has not levelled any allegation against him and the witness PW-8 Ishwar lal has not supported the prosecution story and has turned hostile. Two injured witnesses also have turned hostile, hence, in view of the statements of the material witnesses, the petitioner may be granted indulgence of bail.