DEEWAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail applications have been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.318/2020 registered at Police Station Rudawal, District Bharatpur for the offence under Section(s) 143, 323, 341 & 379 of I.P.C. and later on for the offence under Section(s) 323, 341, 325 & 326 of I.P.C.

(2.) It is contended by learned counsel for the petitioners that they have falsely been implicated in this case. He submits that from the nature of injuries received and the weapon allegedly used by the petitioners, the offence does not travel beyond the scope of Section 325 I.P.C which is bailable. He submits that the petitioners are in custody since 20.10.2020, they have no criminal antecedents and prays for release of the petitioners on bail.

(3.) Learned Public Prosecutor has opposed the bail application.