BABBAR BHAN @ BABAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The dispute about the field has led the parties to exchange blows and cause injuries. In this scuffle one Amar Singh on the side of the complainant died. It is stated that Hanuman and the petitioner Babbar Bhan are the persons who inflicted the injuries to Amar Singh.

(2.) The learned counsel for the petitioner has contended that the petitioner is in custody for the last 16 months and that so far only four witnesses have been examined. Out of them one has turned hostile. Other witnesses are mostly relations of the complainant but they are not coming forward to give their evidence inspite of the several adjournments granted in the case. It is also contended that the possession over the field was of the accused and they have acted in self-defence. The co-accused Hanuman has been released on bail.

(3.) The learned Public Prosecutor has opposed the bail application.