BULARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of second bail application filed under Section 439 of Cr. P. C. by Mr. Manish Gupta Advocate on behalf of the applicant Bularam pertaining to f. I. R. No. 168/2009 at police station shahajahanpur, Alwar, in the offences under sections 143, 341, 323 and 307 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 the petitioner is alleged to have caused an injury on the right hand of the injured with club. Life threatening injuries are not found to have been caused by him. The case of the co-accused Vijay is similar to that of the petitioner but bail petition of Vijay was dismissed by this Court, on the ground that he had faced the trial for the offence under section 302 of IPC earlier also, though, he was acquitted. The petitioner has been falsely implicated in the offence under Section 307 of ipc, hence, he may be granted indulgence of bail.