(1) GANESH (2) BRAJ MOHAN Vs. STATE

JUDGEMENT

(1.) The petitioner is alleged to have commit an offence under section 307 IPC.

(2.) It is given out by Shri Nageshwar Soral, learned counsel for the petitioner that out of 8 accused persons 6 have been already released under section 438 Crimial P.C. by the court of Sessions Judge, Kota. The only ground on which the application of the present petitioner was rejected is that since the earlier bail application filed by them was not pressed therefore, this bail application was also dismissed. It is also given out that the injuries as it evident from the medical report which was read out by the learned counsel are simple.

(3.) It is contended by learned public prosecutor that incident is not false and they do not deserve to be given the benefit of Sec. 438 Crimial P.C.