GOPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of Cr. P. C. by mr. Harendra Singh Advocate on behalf of the applicants pertaining to F. I. R. No. 84/2009 of police station Arai, District Ajmer in the offences 452, 323 and 307 of IPC.

(2.) HEARD learned counsel for the petitioners 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 the injured Rajendra is found to have sustained four simple injuries on his person caused by the blunt object. None of the injury has been found to be grievous in nature. Learned court below dismissed the bail petition filed under Section 438 of Cr. P. C. on the ground that one injury was found to have been caused on the vital part of the body. In fact, the case does not travel beyond the offence under Section 323 of IPC, hence, the petitioners may be granted indulgence of anticipatory bail.