RAJESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioners have filed this bail application under Section 439 of Cr.P.C.

(2.) F.I.R. No.246/2018 was registered at Police Station Sadar, District Dholpur for offence under Sections 143, 323, 341, 302 of I.P.C.

(3.) It is contended by counsel for the petitioners that the incident took place when fire arm was used by one-Patiram which resulted into demise of Vikram. The villagers aggregated and attacked the complainant side, on which four persons expired from the complainant side. It is contended that there was general allegations against 20 to 30 persons of causing injury to the complainant side. Police, however, filed charge-sheet against nine persons and kept proceedings pending against two persons. It is contended that the incident took place in front of the house of the complainant and the main reason was the opening of fire arm by Patiram.