CHAILU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the material available on record.

(2.) The petitioner(s) has/have been arrested in FIR No.107/2021 of Police Station Sri Balaji, Distt. Nagaur for the offence(s) punishable under Sec. (s) 143, 341, 323, 365, 307, 308/34 IPC. He/she/they has/have preferred this/these bail application(s) under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioners has submitted that allegation of attemting to commit murder of the complainant, levelled against the petitioners, is absolutely false. It is argued that as a matter of fact, a minor dispute arose between the parties, in which, the complainant had received simple injuries.