KAMAL 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. Abdul Rahim Khan Advocate on behalf of the applicant Kamal Kumar pertaining to FIR no. 119/2009 of Police Station Mangrole, Baran in the offences under sections 147, 148, 323 and 307 of IPC as also Section 3/25 of Arms Act.

(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 both the parties being loggerheads, lodged the FIR against each other. Even the petitioner Kamal is found to have sustained three injuries on his person. So far as, the injuries of the complainant party is concerned, none of them have been found to be grievous in nature or injury which could be described to be dangerous to life. The petitioner have been in custody for quite a long time, hence, he may be granted indulgence of bail.