- (1.) Heard learned counsel for the petitioners and learned counsel for the complainant through Jitsi Meet.
(2.) It has been contended on behalf of the petitioners that they have been falsely implicated in this case. As per the IR, the injury on the head of injured Lalaram has been described as grievous in nature, but not dangerous to life. Hence, offence under Section 307 IPC is not made out. As per the statement of injured Lalaram he has stated that the accused-petitioner Ramsahay assaulted him and caused injury on his head with the Axe, but as per the injury report there is no sharp injury on head only lacerated wound has been described in the injury report. Investigation and trial will take time, hence, the petitioners may be granted bail.
(3.) Learned Public Prosecutor has opposed the bail application and stated that as per IR there is grievous injury on the head on injured Lalaram and as per NCCT scan of brain comminuted depressed fracture of right parietal bone with multiple displaced bone fragments in right parietal lobe have been seen.;