ARSAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of Cr. P. C. by shri Harendra Singh Advocate on behalf of the petitioner pertaining to F. I. R. No. 394/2008 of police Station Tijara District Alwar in the offences under Sections 147, 148, 149, 332, 353, 333 and 307 of I. P. C.

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

(3.) LEARNED counsel for the petitioner has canvassed that the allegations against the petitioner are omnibus in nature. The main accused of this case namely Islamuddin has already been enlarged on bail by the Co-ordinate bench and the co-accused Tunda and Rustam have been granted bail by this Court. He has further contended that the learned Additional Sessions judge No. 2, Kishangarh Bas has wrongly stated in his order that the injured Rameshwar Dayal sustained grievous injury in his right elbow and injured Bhanwar Singh sustained grievous injury on his ankle whereas the ex-ray reports of both the injured reflect that they did not sustain any bone injury. The injuries sustained by them have been found to be simple in nature and the same has been caused by blunt object. Hence, on the ground of parity the petitioner may also be granted indulgence of bail.