Siddharth, J. - (1.) Heard learned counsel for the applicants and learned A.G.A. for the State.
(2.) General role has been assigned to all the accuseds including the applicants. The injury of one injured has been found to be grievous and the same was on the shaft of ulna bone of left forearm. It is not certain who caused the aforesaid injury. The applicants are in jail since 19.09.2019 and have no criminal history to their credit.
(3.) On the other hand learned AGA has opposed the prayer for bail.;