BHARMA 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.17/2024 registered at Police Station Aburoad RIICO, Dist. Sirohi, for the offences under Ss. 143, 341, 323, 326, 307, 365 and 427 of IPC.

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

(3.) Drawing attention of the Court towards the FIR and the statements of the injured- Nirvan Singh @ Nirvaan Singh recorded under Sec. 161 Cr.P.C., learned counsel submitted that the specific allegation of inflicting injuries on the back of the injured with a sharp weapon (knife) has been levelled only against the co-accused Dharma Ram. Learned counsel submitted that as per the injury report dtd. 29/2/2024, the injury No.1 inflicted upon the injured with a sharp weapon is grievous in nature and dangerous to life.