Mohammad Rafiq, J. - (1.) HEARD learned Counsel for Petitioners as well as learned Public Prosecutor and perused material/case diary made available to me during course of arguments.
(2.) CONTENTION of learned Counsel for Petitioners is that there is only one grievous injury sustained by complainant -injured Lalji and other five injuries sustained by him are simple in nature, therefore it is a case of over -implication and that the dispute is with regard to way to agriculture field. There is no other criminal case every registered against Petitioners. Learned Public Prosecutor opposed the bail application and submitted that the accused -Petitioners No. 1, 2 and 3, namely, Ramkhiladi, Bharat Lal and Jeetram, have been named by name as assailants causing injuries on the person of injured.
(3.) CONSIDERING arguments of both the parties, I am not inclined to extend benefit of anticipatory bail to accused -Petitioners No. 1, 2 and 3, namely, Ramkhiladi, Bharat Lal and Jeetram. Their bail application is accordingly dismissed.;