SHANKAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail petition filed under section 439 of Cr. P. C. by mr. Devendra Kumar Bhardwaj Advocate on behalf of the applicants pertaining to FIR No. 144/2009 of Police Station Virat Nagar, District Jaipur in the offence under section 147, 149, 341, 323, 452 and 308 of IPC.

(2.) HEARD the learned counsel for the petitioners, learned counsel for the complainant as also the learned Public Prosecutor for the state and perused the relevant material available on record.

(3.) LEARNED counsel for the petitioners has canvassed that all the injuries allegedly caused by the petitioners to Ramesh @ Rameshwar have been found to be simple in nature and caused by blunt object. Even the injury on skull is also simple. From these injuries, it does not travel beyond the offence under Section 323 of IPC. From no stretch of imagination, the offence under Section 308 of IPC is made out. Hence, the petitioners may be granted indulgence of bail.