Yashwant Son Of Late Shri ... vs The State Of Rajasthan
2021 Latest Caselaw 2347 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                8974/2021

Yashwant Son Of Late Shri Radheshyam, Aged About 35 Years,
Resident Of Plot No. 1, Near Mangalam City, Govindpura, Kalwar
Road, Police Station Karghani Jaipur (Raj).
                                                                    ----Petitioner
                                    Versus
The State Of Rajasthan, Through P.p.
                                                                  ----Respondent

For Petitioner(s) : Mr. Anil Kumar Upman through VC For Respondent(s) : Mr. Dharmendra Kumar for Mr. Kapil Gupta through VC For State : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI (V.J.)

Judgment / Order

07/06/2021

1. Petitioner has filed this bail application under Section 438 of

Cr.P.C.

2. F.I.R. No.740/2020 was registered at Police Station,

Karghani, District Jaipur for offence under Sections 323, 341, 143,

34 I.P.C.

3. It is contended by the counsel for the petitioner that there is

cross F.I.R. Complainant-party were aggressor party. Initially the

injury was mentioned as grievous but subsequently, doctor opined

the injury to be dangerous to life.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application. It is contended that the injury

which is now opined to be dangerous to life is assigned to the

(2 of 2) [CRLMB-8974/2021]

present petitioner.

5. I have considered the contentions.

6. Considering the contention put forth by counsel for the

State, I am not inclined to entertain the anticipatory bail

application.

7. The Anticipatory Bail Application is accordingly dismissed.

(PANKAJ BHANDARI (V.J.)),J

ARTI SHARMA /52

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