AMIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Shri Manoj Avasthi, Advocate on behalf of the petitioner pertaining to F. I. R. No. 68/2009 of police station Rajakhera, district Dholpur in the offence under sections 326 of IPC.

(2.) HEARD the learned counsel for the petitioner as also the learned Public prosecutor for the State and perused the material on record.

(3.) LEARNED counsel for the petitioner took me through the statements of PW-1 noorshah; PW-2 Chandni; PW-3 Sabina; PW-4 noor Mohammad; PW-5 Jalauddin; and PW-6 devendra Kumar and contended that all these witnesses have not supported the prosecution story and turned hostile. The petitioner is alleged to have poured the acid on Chandni, ranveer and Mahaveer, but Chandni herself has not supported the prosecution case. Hence in view of th statements of these witnesses, the petitioner may be granted indulgence of bail.