Kurian, J. - (1.) Leave granted.
(2.) The appellant has been in custody since 01.12.2015 in connection with Case No. 238 of 2015 registered at Police Station Bair, Rajasthan under Sections 147, 148, 149, 323, 341, 324, 325, 307 IPC.
(3.) We are informed that the trial has commenced but only one witness has been examined. It is seen from the FIR that the genesis of the incident is the dispute on the firing of crackers and that there is no other dispute between the parties.;