GEETA RAM Vs. STATE OF RAJ.

JUDGEMENT

(1.) Heard both the parties.

(2.) This is an application under Sec. 438 Cr. P. C. in which the petitioner is alleged to have committed offence under Sec. 307, 324 and 325 I.P.C.

(3.) It is contended by Shri Kaushik, learned counsel for the petitioner that cross F.I.Rs. have been filed regarding the incident that took place on 20-6-89. The complainant-party has filed report regarding the incident on 23-6-89 before the S.P. and FIR was registered on 26-6-89. It is pointed out that accused-party filed FIR No. 160/89 on the same (sic-day) of the incident i. e. 20-6-89. It is given out that from the accused party one Madanlal died on account of the injuries caused to him by the complainant party in the said incident. Apart from this another person Dinesh has also sustained two injuries. It is also pointed out that Jagdish whom the petitioner is said to have given lathi blown has received 4 injuries as is evident from the medical-report shown to this Court. Out of these 4 injuries regarding one injury on head Doctor had advised the X-Ray. Doctor further opined that none of the injuries is dangerous to life and injuries are simple.