JAGDISH 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 Smt. Birdhi Bai, Smt. Rewdi Bai and Smt. Leela Bai have already been enlarged on anticipatory bail by this Court. The case of the petitioners is similar to those of the copetitioners. Both the parties being loggerheads, lodged FIRs against each other. Only three persons of the complainant party sustained injuries, whereas, six persons of the petitioners side sustained both simple and grievous injuries on their persons. No injury has been found to be on the vital part of any injured namely Jamana, dharmendra and Kanhaiya lal. Only injury on the right arm of Jamana 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, hence, on the ground of parity, they may be granted indulgence of anticipatory bail.