MAHESH BHAGWATI, J. - (1.) THIS order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Mr. Kawal Singh Loha, Advocate on behalf of the applicant Bhagwan Sahai pertaining to F.I.R. No. 179/2009 of police station Galta Gate, District Jaipur in the offences under Sections 143, 379, 341, 323 and 307 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. Learned Counsel for the petitioners has canvassed that the injured Radhey Shyam Sharma found to have sustained fourteen injuries on his person but only injury No. 4 which is being caused on the left little finger has been defined to be grievous in nature. The allegations levelled against the petitioner are omnibus and his no specific role has been ascribed. It is not made out from the contents of the first information report as also the statements of the injured as to which injury was caused by the petitioner, Bhagwan Sahai. The case is still pending investigation which is likely to take time to complete hence, he may be granted indulgence of bail.
(3.) LEARNED Public Prosecutor has opposed the bail petition on the ground that the complainant, Radhey Shyam Sharma sustained in all fourteen injuries, including three injuries on parietal occipital region, hence, the bail petition may be dismissed.;