CHOTU Vs. STATE

JUDGEMENT

(1.) The instant bail application under Section 439 CrPC has been preferred by the petitioners who are in custody in connection with the F.I.R. No.70/2020 registered at the Police Station Bhainsroadgarh, Chittorgarh for the offences under Sections 143, 323, 308, 336, 382, 457, 379/511 of the IPC.

(2.) Heard learned counsel for the petitioners, learned Public Prosecutor and perused the material available on record.

(3.) The petitioners have been charge-sheeted for the above offences after investigation. It is true that first application for bail filed on behalf of the co-accused Ganiya @ Ghana stands rejected by this Court vide order dated 27.01.2021 but liberty was given to the said accused to file a fresh bail application after submission of the chargesheet. The injuries received by the members of the complainant party were caused by brick-batting on the road. As per the order rejecting bail, the petitioners do not have any criminal antecedents.