DURGA SHANKAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of Cr. P. C. by mr. S. K. Gupta Advocate on behalf of the applicants pertaining to F. I. R. No. 135/2009 of police station Kapren, District Bundi in the offences 341, 323 and 34 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 they have been falsely implicated in this case. The fact is that the complainant many a times, endeavoured to outrage the modesty of the petitioner's daughter. When he was intercepted, the crowd came forward and gave beating to Shambhu Kherwal, who sustained eight injuries on his person. Learned counsel has further contended that none of the injuries have been caused on the vital part of the body. Only injury No. 2 has been found to be grievous in nature but that is also on the palm of left hand. This case, however, does not travel beyond the offence under Section 325 of IPC, hence, they may be granted indulgence of anticipatory bail.