- (1.) These bail applications have been filed under Section 439 Cr.P.C. in connection with FIR No.49/2020 registered at Police Station, Borada District Ajmer, for offence under Section(s) 143, 341, 323, 308, 456 IPC .
(2.) Learned counsel for the petitioners submits that there are cross FIRs and the injuries was also simple and blunt in nature which occurred on account of sudden quarrel. Counsel submits that there is no intention and no case under Section 307 IPC can be said to be made out. Counsel further submits that the doctor has given opinion after x-ray report that the same is neither dangerous to life nor grievous.
(3.) Learned Public Prosecutor has opposed the bail application.;