RAJESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail petition filed under section 439 of Cr. P. C. by mr. Tarun Jain Advocate on behalf of the applicant Rajesh Kumar pertaining to FIR no. 57/2009 of Police Station Railway Colony, district Kota in the offences under sections 307, 341, 323, 325 and 143 of IPC.

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

(3.) LEARNED counsel for the petitioner has canvassed that the co-accused persons namely yuvraj and Kulwant have already been enlarged on bail by the co-ordinate Bench. The petitioner is alleged to have caused one injury on the occipital region of injured Ajay with a baseball bat. This injury has been described to be grievous in nature by the Medical Jurists but the same has not been found to be dangerous to life. The police after completion of investigation has filed the charge-sheet in the court and the trial of the case is likely to take time, hence, the petitioner may also be granted indulgence of bail.