JAMAL KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The petitioner has been arrested in FIR No. 97/2019 of Police Station Siwana, District Barmer for the offences punishable under Ss. 143, 341, 323 and 307 IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that the allegation against the petitioner is to the effect that he assaulted injured-Aasin Khan with the sword. It is submitted that as a matter of fact the petitioner has falsely been implicated in this case. It is submitted that injured-Aasin Khan was the aggressor and when he attacked upon the son of petitioner viz. Farooq, the petitioner while saving his son had acted in private defence.