AASHISH CHAWARIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and also perused the material on record.

(2.) The petitioners have been arrested in FIR No. 299/2019 of Police Station Mandore, District Jodhpur for the offences punishable under Sections 143, 323, 341, 342, 365 and 307 IPC. They have preferred this bail application under Section 439 Cr.P.C.

(3.) Learned counsel for the petitioners has submitted that the allegation against the petitioners of brutally assaulting the complainant is false and they have falsely been implicated in this case.