SABIR SHAH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the petitioners as well as the learned Public Prosecutor and perused the material available on record.

(2.) The petitioners have been arrested in FIR No. 61/2019 of Police Station Jamsar, District Bikaner for the offences punishable under Ss. 307, 341, 323, 324, 325, 147, 148 and 149 of IPC. They have preferred these bail applications under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioners has submitted that petitioners have falsely been implicated in this case. It is argued that allegation against the petitioners is to the effect that they had attacked the complainant party with intention to kill them, however, as per the injury report, all the injured had received simple injuries except one, who received only one grievous injury on his hand, therefore, it is wrong to say that petitioners had intention to kill the deceased.