Rajasthan High Court - Jaipur
Muninder Singh @ Banti S/O Bhagwan Singh ... vs The State Of Rajasthan on 4 September, 2021
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 11788/2021
Muninder Singh @ Banti and Anr.
----Petitioners
Versus
The State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. Jiya Ur Rahman For Respondent(s) : Mr. S.K. Mahala, PP Mr. Anil Yadav for Mr. Ashvin Garg Mr. Mahendra Singh Choudhary for complainant HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 04/09/2021 Although, as per the Investigating Officer, the offence under Section 308 IPC is made out; but, the finding is not supported by any medical opinion; rather, the X-ray report reveals simple injuries only.
In view thereof, learned Public Prosecutor is directed to secure presence of the Investigating Officer on the next date to justify his opinion.
List the matter on 15.09.2021. Till next date, the petitioner shall not be arrested.
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