SUKHDEV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this bail application under Section 439 Cr.P.C.

(2.) F.I.R. No.141/2020 was registered at Police Station Sadar Bundi, District Bundi (Raj.) for offence under Sections 143, 341, 323 I.P.C.

(3.) It is contended by counsel for the petitioner that fight took place on the farm and the dispute was with regard to boundary. Injured sustained four injuries, out of which one is assigned to the present petitioner. It is also contended that petitioner is shown armed with an axe but injury was caused from the other side of the axe, meaning thereby that petitioner never intended to commit the offence under Section 307 IPC. It is also contended that charge-sheet has been filed. Conclusion of trial will take time.