(1.) This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.
(2.) The petitioners are the accused Nos. 1 and 2 in Crime No.320/2022 of Kundara Police Station. The offences alleged are under Ss. 286, 324, 326, 308 r/w 34 of the IPC and Sec. 9(B) (1) (a) (b) of the Explosive Act.
(3.) The prosecution case in short is that on 22/2/2022 at 9.30 PM the petitioners restrained the de facto complainant and threw a petrol filled bear bottle towards him and further attacked him with a sword with intention to kill him and thereby committed the offences.