CHHOTU & ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the bail application.

(2.) There are cross-cases where both the parties sustained injuries. It is not made clear in the statements of the witnesses that who is the author of the grievous injury sustained by Sheoji and ominous statement has been given. Chhotu, has been attributed to have caused injury by sharp edged weapon. Conspicuously, there is no injury by sharp edged weapon.

(3.) Taking into consideration the entire facts and circumstances of the case, I consider it just and proper to grant anticipatory bait, to the accused petitioners.