CHAGNARAM Vs. STATE

JUDGEMENT

(1.) This application for bail has been filed by the petitioner under Section 439 of the Cr.P.C. in connection with FIR No.49/2020 Police Station Nagaur, for the offences under Sections 147, 148, 149, 341, 323, 325, 354, 188, 269 & 308 IPC.

(2.) Mr. Choudhary, learned counsel for the petitioner, inviting Court's attention towards the statements of injured recorded under Section 161 Cr.P.C., submits that even as per his version the petitioner had given 'lathi' blow on right leg of injured and thus, no serious offence can be said to have been made against the petitioner.

(3.) Learned counsel further submits that the co-accused Pratap Ram, Om Prakash and Rakesh Khiljery have already been granted benefit of bail by the Coordinate Benches of this Court vide order dated 08.09.2020 (SB Cr. Misc Bail Appl. No.9623/2020), order dated 04.09.2020 (SB Cr. Misc. Bail Appl. No.9109/2020) and order dated 08.07.2020 (SB Cr. Misc. Bail Appl. No.6504/2020) respectively. The case of the present petitioner is not distinguishable than the co-accused, he emphasised.