NASRU SON OF SULTAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard. Nazir (deceased) is said to have been assaulted by Sultan, Asru, Azad and Anni as per the version given in the FiR. The present applicant was not named as one of the assailants of the deceased. The deceased sustained four injuries in ail, two on head and two on non-vital parts of the body.

(2.) While granting ball to Anni, learned trial court appears to have attributed the fatal inquiry to Sultan co-accused Other co-accused Asru and Anni have already been admitted to bail.

(3.) Certain documents relating to the conduct of Sultan as well as of his father were produced before me. They are not relevant to the consideration of the present application.