IRFAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of Cr. P. C. by shri Sanjay Mehrishi Advocate on behalf of the applicants pertaining to F. I. R. No. 274/2009 at police station Mantown, District Sawai Madhopur, in the offence under Section 143, 341, 323 and 307 of IPC.

(2.) HEARD the learned counsel for the petitioners and learned Public Prosecutor appearing for the State and perused the material on record.

(3.) LEARNED counsel for the petitioners has canvassed that they have been in custody for the last one month. The case is pending investigation which is likely to take time. So far as, the injuries are concerned, Iqramudeen is found to have sustained five injuries, out of which one injury on parietal region is alleged to have been caused by accused Mustaq. Basru has sustained one grievous injury on his left hand, rest of the injuries are simple in nature. He has further contended that during the fight Mustaq has also sustained one injury on his parietal region. There was fight between two parties and both the parties have lodged the FIR against each other, hence, the petitioners may be granted indulgence of bail.