DEVA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application under Section 439 Cr.P.C. is laid by petitioners in connection with an FIR, wherein they are charged for offences punishable under Sections 341, 326 & 307 read with 34 IPC.

(2.) It is submitted by Leela Ram, relative of accused-applicant No.1, Deva Ram, that there are cross cases amongst the parties and an FIR No.158/2019 for offences under Sections 447, 323, 435, 354 read with 34 IPC and Section 3 SC/ST (Prevention of Atrocities) Act was registered against the complainant party as well upon report of petitioner-Babu Ram. It is also submitted that no offence under Section 307 is made out as there is no medical opinion being dangerous to life or likely to cause death. Only one sharp grievous injury is alleged to have been inflicted by accused Babu Ram. Challan has already been filed and trial will take time, therefore, petitioners may be granted bail.

(3.) Learned Public Prosecutor opposed the bail application of petitioners.