KAMAL SINGH Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2008-7-42
HIGH COURT OF RAJASTHAN
Decided on July 09,2008

KAMAL SINGH Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.)HEARD learned counsel for the petitioner as well as the learned Public Prosecutor and perused the record of the case.
(2.)IT is contended that The FIR was lodged in the year 2007 and the petitioner was arrested on 25th May, 2008 though he was present in the village and not absconded. It is also contended that the petitioner has not been named in the FIR, thus he has falsely been implicated in the matter. It is further contended that even the case under Section 307 I. P. C. is not made out looking to the injury sustained by the injured.
(3.)LEARNED Public Prosecutor submits that looking to the involvement of the petitioner, he should not be bailed out.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.