PRAVEEN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application under Sec. 438 Cr.P.C. has been filed by the petitioner apprehending his arrest in connection with FIR No. 175/2020, Police Station Rajgarh, District Churu for offences under Ss. 452, 323, 324, 326, 307, 379 and 34 of IPC.

(2.) Learned counsel for the petitioner submits that a false averment has been made by the injured as also a false report was made by the complainant to the effect that injured received grievous injury which is dangerous to life. Counsel submits that the petitioner has been falsely implicated in this case. Therefore, the petitioner may be enlarged on anticipatory bail.

(3.) Per contra, learned Public Prosecutor as also learned counsel for the complainant have vehemently opposed the bail application.