SURESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioners who have been arrested in connection with F.I.R. No.81/2022, registered at Police Station Sahawa, District Churu, for the offences punishable under Ss. 307, 325, 323, 435 and 447 of I.P.C.

(2.) Heard learned counsel for the petitioners as also the learned Public Prosecutor and learned counsel for the complainant. Perused the material available on record.

(3.) Learned counsel for the petitioners submits that in the F.I.R. dtd. 14/5/2022, the petitioners have been falsely implicated in the criminal case. It is submitted that a dispute took place between the petitioners/applicants and the complainants, due to digging of the "diggi" in the field of the petitioners. In the quarrel which took place, injuries has been received by both the applicants and the complainants. Counsel further submits that in the F.I.R., a false story has been narrated by the complainant only with a view to harass and humiliate the petitioners. It was further submitted that the injuries received by the complainants are found to be simple in nature. The petitioners are in judicial custody and the trial of the case will take sufficiently long time, therefore, the benefit of bail should be granted to the accused-petitioners.