HUKA Vs. STATE

JUDGEMENT

(1.) The present bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.129/2020, Police Station Kalinjara, District Banswara for the offence under Sections 147, 148, 323, 341, 325, 326 and 504/34 of IPC.

(2.) Heard learned counsel for the parties. Perused the material available on record.

(3.) Learned counsel for the petitioner submits that the petitioner and complainants are neighbours and the incident took place on a trivial issue after a heated altercation. The injury received by William is though grievous in nature but not dangerous to life. Therefore, it is prayed that the petitioner may be enlarged on bail.