- (1.) This bail application has been filed under Section 438 Cr.P.C. in connection with FIR No.542/2019 registered at P.S. Keshavrai Patan, Bundi for the offences under section 143,323,325,307 and 452 IPC against the applicants, whereupon the investigation was commenced. Apprehending their arrest, the applicant moved the bail application before the court below, which was dismissed. Hence, this bail application has been filed.
(2.) It is stated in the application that the complainant party inflicted injury to the accused party for which a cross FIR no. 541/2019 has been registered against them at Police Station Keshav Rai Patan. The petitioners acted in self defence and no injury dangerous to life has been assigned to the petitioners. The male accused person has been granted benefit of bail under Section 439 Cr.P.C. by the learned Court below.
(3.) Perused the case file.;