BIRDHI BAI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of Cr. P. C. by mr. Rohan Jain Advocate on behalf of the applicants pertaining to F. I. R. No. 126/2009 of police station Mangrol, District Baran in the offences 143, 307 and 323 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 none of the injured namely Jamna, dharmendra and Kanhaiya lal are found to have sustained any injury on the vital part of their body. Only one injury on the right arm of Jamna has been described to be grievous in nature. The case does not travel beyond the offence under section 325 of IPC. They are being falsely implicated in the offence under Sections 307, 143 and 323 of IPC. The petitioners are ladies, hence, they may be granted indulgence of anticipatory bail.