KUMAR ANAND UPADHYAY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application has been filed by the petitioner apprehending his arrest in connection with FIR No.699/2022, Police Station Subhash Nagar, Bhilwara for the offences under Ss. 341, 323, 452, 354, 394 IPC.

(2.) Learned counsel for the petitioner submits that there case cross cases between the parties and both the parties have received injuries in the incident. Counsel submits that this is purely a civil dispute between the parties and similarly situated co-accused namely Madan Lal, Smt. Pushpa Devi and Rajendra Kumar have already been granted anticipatory bail by the trial court. In such circumstances, no useful purpose would be served by sending the petitioner behind the bars for indefinite time. Thus, the petitioner may be released on anticipatory bail.

(3.) Learned Public Prosecutor opposed the prayer for anticipatory bail.