LAWS(RAJ)-2020-12-139

JAMWANT Vs. STATE OF RAJASTHAN

Decided On December 11, 2020
Jamwant Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

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

(2.) F.I.R. No. 148/2020 was registered at Police Station Sadar Badi, District Dholpur for offence under Sections 143, 323, 341, 336, 504, 506, 427, 447 of I.P.C.

(3.) It is contended by counsel for the petitioners that there is cross FIR. Both the sides have sustained injuries. It is contended that none of the injuries sustained are dangerous to life. The criminal antecedents pointed out against the petitioners are prior to the year, 2015.