BHUR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioners have filed these bail applications under Sec. 439 of Cr.P.C.

(2.) F.I.R. No. 169/2019 was registered at Police Station Bajeerpur Distt. Sawai Madhopur for offence under Ss. 341,323, 336, 504, 307, 34 of I.P.C.

(3.) It is contended by counsel for the petitioners that cross F.I.R. is lodged on behalf of the petitioner party. Petitioner party have also sustained injuries. No overt act is assigned in the F.I.R. with regard to injury which is caused on the head. Petitioners are not required for further investigation. Conclusion of trial will take time.