AJAY ALIAS LAKHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. J. S. Chauhan Advocate on behalf of the applicant Ajay @ Lakhan pertaining to f. I. R. No. 498/2009 of police station Kotwali, baran, District Baran, in the offences under sections 307, 323, 341/34 of IPC.

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

(3.) LEARNED counsel for the petitioner has canvassed that no injury is found to have been caused on the vital part of the body of the injured. The injured is found to have sustained one injury on his right hand caused by sharp edged weapon. This injury has been ascribed to the petitioner. The petitioner has been in custody since 10. 8. 2009 and the case is still pending investigation, which is likely to take time, as such, he may be granted indulgence of bail.