ASHOK KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These Criminal Misc. Bail Applications have been brought under Section 439 of Cr.P.C., seeking regular bail in connection with F.I.R. No. 52/2020 registered at Police Station Laxmangarh, District Sikar for offence under Sections 147 , 323 , 341 , 325 , 327 , 395 and 397 IPC.

(2.) Heard learned counsel for the accused petitioners through video conferencing and perused the record.

(3.) It has been argued on behalf of the petitioners that they have been falsely implicated in these cases. There is no previous case against them. Charge-sheet has been filed. Trial of the case will take time. As per FIR, injuries have been caused by co-accused Sanju and Chotu and not by the present petitioners.