MANISHANKAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present second bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.084/2022, Police Station Anandpuri, District Banswara registered for the offences punishable under Ss. 148, 452, 325 and 307/149 of the IPC.

(2.) The first bail application was dismissed as not pressed by this Court vide order dtd. 4/7/2022 with liberty to file afresh after recording the statement of the injured, Thavar Chand.

(3.) Learned counsel for the petitioner submits that injured Thavar Chand has been examined as PW.1 before the trial Court and in his statement, a specific allegation has been made that the present petitioner along with co-accused Bansi and other persons gave beating and caused injuries on his head. According to perusal of the injury report, only injury on his head has been found as grievous in nature and dangerous to life. No specific averment has been made against the present petitioner. The petitioner is in judicial custody since 24/3/2022 and the trial of the case will take sufficiently long time. With these submissions, it is prayed that the benefit of bail may be granted to the accused-petitioner.