MAHESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Defect(s) pointed out by the office are waived.

(2.) Since, these two bail applications filed under Section 439 Cr.P.C. arise out of the common FIR No.77/2021 registered at Police Station Devali Manjhi District Kota Rural for the offences under Sections 341, 323, 307 and 143 of IPC (in FIR) and under Sections 143, 341, 323, 325 and 307 of IPC (in Order), hence they have been heard together and are being decided by the present order.

(3.) Counsel for the petitioners submitted that the petitioners have been falsely implicated in this matter. Counsel further submitted that none of the injuries sustained by the injured is dangerous to life and no other criminal case is pending against the petitioners. Counsel further submitted that the petitioners are behind the bars since 22.05.2021.