INDERJEET SINGH, J. - (1.) The present bail application has been filed under Section 438 Cr.P.C. in connection with FIR No.63/2019 registered at Police Station Mahwa District Dausa for the offence under Sections 143 , 323 , 341 , 324 , 379 , 354 and 504 of IPC.
(2.) Counsel for the petitioners submits that the petitioners have been falsely implicated in this matter and allegation levelled against the petitioners is of causing injuries on the persons of injured Preetam and Babulal and all the injuries sustained by the injured are simple in nature and both the petitioners are women.
(3.) Learned Public Prosecutor has opposed the bail application.;