RAJESH Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 5/11/2025 for the alleged offence under Sec. 296(b), 115(2), 118(2), 353(3) BNS and 25(1-A) of Arms Act r/w 3(5) BNS, 2023 @ 191(3), 296(b), 115(2), 118(2), 351(3) BNS and 25(1-a) of Arms Act r/w 190 BNS in Crime No.132 of 2025 on the file of the respondent police, seek bail.

(2.) The case of prosecution is that on 4/11/2025 at 14.30 hours, due to previous enmity, the petitioners have conspired together, abused the defacto complainant's son with filthy language, assaulted him with knife and wooden log, thereby caused injuries and also threatened them dire consequences. Hence, the complaint was registered against the petitioner.

(3.) The learned counsel appearing for the petitioners submitted that it is case in counter. He would submit that earlier, the petitioners were attacked by the defacto complainant, and they have given a complaint, which was registered in Crime No.131 of 2025, as a counterblast, the present complaint has been filed. He would submit that they are innocent persons and they are no way connected with the offence. Hence, he prays to grant bail to the petitioners.