MAHENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These applications for bail under Sec. 439 Cr.P.C. have been filed by the petitioners who have been arrested and chargesheeted for offences under Ss. 147, 148, 149, 323, 342, 364, 302, 458 and 120-B of IPC in connection with FIR No.110/2021 registered at Police Station Bhawanda, District Nagaur.

(2.) By way of present order, the second bail application on behalf of accused-petitioner Mahendra and Mahipal and the first bail application filed on behalf of accused-petitioner Suresh Badiyasar are being decided.

(3.) The common allegation against the present accused petitioners is that on 1/10/2021, they brutally assaulted the deceased- Sunil and inflicted multiple injuries upon him including a head injury. The deceased- Sunil succumbed to the injuries while undergoing treatment.