RAMSURAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. Gajanand Yadav Advocate on behalf of the applicant Ramsuram pertaining to F. I. R. No. 91/2009 registered at police station Khetri nagar, District Jhunjhunu, in the offences under sections 307, 323, 324, 326 and 341 of IPC.

(2.) HEARD the learned counsel for the petitioner, learned Public Prosecutor appearing for the State and perused the relevant material available on record.

(3.) LEARNED counsel for the petitioner has canvassed that the petitioner has been falsely implicated in this case. The injured Kailash is found to have sustained five injuries. Out of five injuries, one injury caused on frontal bone has been found to be grievous in nature and caused by a sharp edged weapon. Apart this injury, Kailash, Smt. Kaushaliya and Yadram also sustained two and five injuries respectively but all these injuries have been found to be simple in nature. So far as the injury on frontal bone of injured Kailash is concerned, this injury is attributed to Babu Lal, hence, the petitioner may be granted indulgence of bail as he has been in custody for the last one month and the trial of the case is pending investigation, which is likely to take time.