AKUP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.105/2020 Registered at Police Station Kaithwara District Bharatpur for the offence(s) under Sections 143, 323, 341, 379 and 504 IPC.

(2.) Counsel for the petitioner (through video conference) submits that the petitioner is behind the bars since 21.09.2020. Counsel further submits that as per the FIR, Arsad and Jummedin had inflicted injuries to injured-Kamruddin and they have been enlarged on bail by the Co-ordinate Bench of this Court vide order dated 15.09.2020. Counsel further submits that the petitioner had inflicted injuries to Injured-Ikbal. As per the injury report of Ikbal, injuries were inflicted on his head.

(3.) Learned Public Prosecutor has opposed the bail application.