AKASH SAMANT Vs. STATE

JUDGEMENT

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

(2.) The petitioners have been arrested in FIR No.134/2022 of Police Station Mahamandir, Jodhpur for the offences punishable under Ss. 143, 341, 323, 307 IPC. They have preferred this bail application under Sec. 439 Cr.P.C.

(3.) Counsel for the petitioners does not want to press the bail application qua petitioners No.1 Akash Samant & No.3 Bhavesh Sen as against petitioner No.1 there is attribution of causing knife injury and petitioner No.3 Bhavesh has criminal antecedents.