SANJAY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. Vijay Yadav Advocate on behalf of the applicants pertaining to F. I. R. No. 450/2009 at police station Behrod, District Alwar, in the offences under Sections 143, 323, 452, 379 and 308 of IPC.

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

(3.) LEARNED counsel for the petitioners has canvassed that injuries sustained by Ram Singh, naresh and Sunita have been found to be simple in nature. There is no grievous injury on any part of the body of the injured persons. Petitioner No. 1 Sanjay is deaf and dumb by birth, petitioner No. 2 Rajiv @ Dholia is a driver and petitioner No. 3 Sriram is an exservice man of the age of 75 years. They have been in custody for quite a long time. The case is still pending investigation, which is likely to take time, hence, they may be granted indulgence of bail.