- (1.) THE contention of the present petitioner is that he has been falsely implicated in the case. The story is quite unbelievable and the FIR has been lodged after delay of 10 days and the injuries did not correspond with the facts of the case. Hence he should be released on bail.
(2.) THE learned public prosecutor has submitted that the present petitioner has inflicted burn injuries to her wife Chaini Devi. He forced her head on burning stove which caused burn injuries on her her ear, fore-head, hand, neck etc. The contention of the present petitioner is that FIR has been falsely lodged against him to implicate the present petitioner. It was not possible to force a person on burn stove and there is no burn injuries on the eyes or on hair and the whole story is unbelievable . Without going into the merit of the case and looking to the fact that the present petitioner is behind the bar, the trial will take time, the case is triable by a Magistrate only and the FIR is delayed one, it is a fit case to release the present petitioner on bail. Accordingly, this bail application is allowed and it is directed that the petitioner Hajari Ram s/o Mohan Lal Meena in connection with FIR No. 50/2012 of Mahila Police Station, Pali District Pali, shall be released on bail provided he furnishes a personal bond in the sum of Rs.50,000/- along with two sureties of Rs.25,000/- each to the satisfaction of the trial court for his appearance before that court on the next date of hearing and as and when called upon to do so.;