MOHMMAD ARSAD KHAN 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.85/2021 registered at Police Station Malsisar, District Jhunjhunu for the offence(s) under Sections 341, 323, 382 and 34 of I.P.C. and later on for the offence under Sections 341, 323, 325 and 308/34 of I.P.C.

(2.) Learned counsels for the petitioners submitted that they have falsely been implicated in this case. They submitted that looking to the nature of injuries suffered by Satish Kumar and nature of weapon allegedly used in commission of offence, the matter does not travel beyond the scope of'Section 325'I.P.C. which is bailable. Learned counsels submitted that even the Investigating Agency did not find the allegation under'Section 382'I.P.C. to be true during its investigation. They submitted that the petitioners are in custody since 05.05.2021 and 04.05.2021 respectively, investigation as against them is complete and prayed for their release on bail.

(3.) Opposing the bail application of petitioner No.2, learned Public Prosecutor submitted that there are six other criminal cases registered against the petitioner No.2 Amarjeet @ Motia and hence, he does not deserve indulgence of bail.