DEVENDRA KACHHAWAHA,J. - (1.) The present bail applications have been filed under'Section 439'Cr.P.C. on behalf of the petitioners, who are in judicial custody in connection with common F.I.R. No. 194/2021, Police Station Laxmangarh, District Alwar, registered for the offences under'Sections 143,'323,'341,'452,'307'&'428'of the Indian Penal Code and'Section 3/25'of the Arms Act, 1959 (Amended 2019).
(2.) Heard learned counsel for the petitioners as well as learned Public Prosecutor. Perused the material available on record.
(3.) Learned counsel for the petitioners stated that as per prosecution, only 'lathi' has been recovered from the present accused-petitioners; that allegation of fire arm has not been against the petitioners; that there is no grievous injury on vital part of any of the injured persons; and that trial will take time, therefore, benefit of bail may be granted to the accused- petitioners. Per contra, learned Public Prosecutor and the learned cousnel appearing on behalf of the complainant have vehemently and fervently opposed the bail application of the accused-petitioners. Learned counsel for the complainant stated that out of the three injures, one of the injury caused to the injured Mustaq is found grievous in nature (i.e., on knee). He further stated that the FIR has also been filed against the co-accused persons; that there is allegation of common intention; that the head injury has been caused to Shahrukh and backbone injury has been caused to another injured Arshad. ;