RAJENDRA RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned A.P.P. for the State.

(2.) THE petitioner apprehends his arrest in Bhagwan Bazar P.S. Case no. 73 of 2013 corresponding to S.T. No. 744 of 2013 for the offences punishable under Sections 323, 324, 341, 307 and 504/34 of the Indian Penal Code, pending in the Court of First Assistant Sessions Judge, Saran at Chapra.

(3.) LEARNED counsel for the petitioner seeks privilege of pre arrest bail of the petitioner placing his innocence, false implication and submitting that due to previous enmity going on between the parties i.e. Bhagwan Bazar P.S. Case no. 66 of 2013, this FIR has been lodged due to retaliation, all co accused have already been granted bail either by this Curt or by Sessions Court. No sharp cutting injury has been found on the person of the brother of the informant and as such the petitioner also deserves sympathetic consideration to which learned A.P.P. opposed by submitting that the petitioner is the author of the injury, which has been noticed grievous on left parietal region.