Raghuvendra S. Rathore, J. - (1.) Heard learned counsel for the parties.
(2.) I have perused the First Information Report and the order of rejection dated 20.05.2008 passed by the learned court below. The prosecution case against the present petitioners, who are ladies, is that they had accompanied the other accused persons, such as Vikram Yadav and other persons. There is no allegation against these petitioners for causing any injury to the deceased Girraj Singh.
(3.) The learned Public Prosecutor and the learned counsel for the complainant opposed the bail application on the ground that the petitioners were present at the time of occurrence and they had inflicted injuries to the persons who are injured.;