VIJAY KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.267/2019 Registered at Police Station Bhiwadi, District Alwar for the offences under Sections 143, 323, 341, 308, 325 and 452 of I.P.C.

(2.) Counsel for the petitioners submits that the allegations against the petitioners are general in nature and the injuries sustained by other injured persons are simple in nature. Counsel further submits that according to the statement of injured Shish Ram, the head injury has been caused by co-accused-Amar who is not before this court.

(3.) Learned Public Prosecutor assisted by counsel for the complainant vehemently opposed the bail application.