RAMESH CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of Cr. P. C. by mr. Ajay Singh Advocate on behalf of the applicant Ramesh Chand pertaining to F. I. R. No. 97/2009 of police station Sarola Kalan, District jhalawar, in the offences under Sections 147, 148, 149, 323, 308 and 341 of IPC.

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

(3.) LEARNED counsel for the petitioner has canvassed that all the co-accused persons except the petitioner have been enlarged on bail. There is no injury on any vital part of the body on any of the injured persons. The injuries as described by the Medical Jurist are simple in nature, except one caused on Ulna bone of ranglal, which does not travel beyond the offence under Section 325 of IPC. The petitioner is being falsely implicated in this case, he may be granted indulgence of anticipatory bail.