VISHAL@VISHNU Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) F.I.R. No. 126/2020 was registered at Police Station Chechat, District Kota for offence under Sections 341, 323, 34 of I.P.C.

(3.) It is contended by counsel for the petitioner that petitioner is a young boy aged 18 years. The knife which was recovered is a knife used in the kitchen. Petitioner never intended to hurt the injured. It is also contended that it is evident from the statement of the injured that he was there to mediate and he suffered the stab would. Charge-sheet has been filed. Conclusion of trial will take time.