ANIL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application has been filed by the petitioner apprehending his arrest in connection with FIR No.52/2022 registered at Police Station Phalodi, Jodhpur for the offences under Ss. 147, 341, 323, 307, 427, 506 and 382 IPC.

(2.) Learned counsel for the petitioner submitted that the petitioner has been falsely implicated in the present case. The grievous injuries allegedly inflicted upon the injured are on non-vital parts of the body; co-accused Sishram @ Sishpal (S.B. Cr. Misc. Bail Application No.8322/2022) has already been enlarged on bail under Sec. 439 Cr.P.C. by a coordinate Bench of this Court vide order dtd. 12/7/2022; no recovery is due to be made from the present petitioner and therefore, his custodial interrogation is not necessitated in the present case. Learned counsel submitted that the petitioner and the injured have entered into a compromise and have decided to settle their disputes amicably in the spirit of Lok Adalat. It was therefore prayed that the petitioner may be released on anticipatory bail.

(3.) Learned Public Prosecutor has vehemently opposed the prayer for anticipatory bail. However, she was not in position to refute the fact that co-accused Sishram @ Sishpal has already been enlarged on regular bail by a coordinate Bench of this Court vide order dtd. 12/7/2022.