GOPAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. Sanjay Mehrishi Advocate on behalf of the applicant Gopal Singh pertaining to F. I. R. No. 252/2009 at police station Bhawani mandi in the offence under Section 307 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 injured Arjum, Rajkumar and rahul are found to have sustained only 1, 5 and 1 injuries respectively. All these injuries have been found to be simple in nature caused by blunt object. The allegation that the petitioner threw them into well is totally false and concocted. Had these children been thrown into the well, the injured persons would have sustained injuries more grave in nature, whereas, the injuries of the injured persons are simple bruise. From any stretch of imagination, the offence under Section 308 IPC is not made out, hence, he may be granted indulgence of bail.