MANISH SAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. R. P. Vijay Advocate on behalf of the applicant Manish Sain pertaining to F. I. R. No. 133/2009 at police station Gumanpura, Kota in the offences under Sections 147, 148, 149 and 307 of IPC.

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

(3.) LEARNED counsel for the petitioner has canvassed that he has been in custody since 07. 03. 2009. Though the name of the petitioner figures in the FIR but the injured Abdul Matin and Chetan are not found to have any injury on the vital part of the body nor their injury have been found to be grievous in nature. No other criminal case is pending against him. The case is pending trial, which is likely to take time, as such, he may be granted indulgence of bail.