MOHD ISLAM Vs. STATE

JUDGEMENT

(1.) THESE petitions under Section 439 of the Code of Criminal Procedure 1973 ('crpc') seek regular bail in FIR no. 108 of 2009 under Section 308/34 IPC registered at Police Station Malviya Nagar.

(2.) BOTH Petitioners who are brothers have been in custody since 12th April 2009.

(3.) THE allegation in the FIR is that son of the complainant who is Mohd. Arif was injured in altercation with the co-accused and the Petitioners. The precise role attributed to the Petitioner Rashid is that he threw two stones on Arif. As regards the Petitioner mohd. Islam the allegation is that he also came at the spot where Arif was being attacked.