ANIL 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 in connection with F.I.R. No.164/2022 registered at Police Station Naai, District Udaipur, for the offences punishable under Ss. 323, 341, 307, 302 and 120B IPC.

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

(3.) Learned counsel for the petitioners submitted that the petitioners have not been named in the FIR. Drawing attention of the Court towards the FIR and statements of the eye-witnesses/injured persons namely Rahul, Jayesh and Dinesh recorded under Sec. 161 Cr.P.C., learned counsel submitted that the specific allegation of causing injury upon the deceased Lokesh has been levelled against the co-accused Dilkhush. Learned counsel further submitted that no weapon allegedly used for commission of crime, has been recovered from the present petitioners. Learned counsel further submitted that the injuries received by injured persons namely Rahul, Jayesh and Dinesh are simple in nature.