- (1.) Heard learned Counsel for Petitioners, learned Public Prosecutor as well as learned Counsel for complainant and perused material made available to me during course of arguments.
(2.) Contention of learned Counsel for Petitioners is that dispute had taken place at marriage function. Petitioners and complainant are related to each other. Petitioners were invited in marriage by complainant and there they consumed liquor and then dispute arose. Cross FIR has also been filed. It is alleged that one of the member of complainant-party sustained fracture in right hand. Many other offences are bailable. Petitioners are in jail for last quite some time. There is no other criminal case ever registered against Petitioners.
(3.) Learned Public Prosecutor opposed the bail application.;