KAMLESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Court perused the material available on record.

(2.) The petitioners have been arrested in connection with FIR No.40/2022 of Police Station Thana Arthuna, District Banswara for the offences punishable under Ss. 341, 323, 307 & 504/34 of IPC. They have preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioners points out the fact that the allegation against the petitioners are that the petitioner No.1 Kamlesh @ Karan attacked the complainant and caused the knife injuries on his cheeks, whereas the petitioner No.2 Pravenn was holding the complainant.