VISHNUDUTT OJHA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application has been filed by the petitioners apprehending their arrest in connection with FIR No.367/2023, Police Station Kotwali, District Nagaur for the offences punishable under Ss. 452, 323 and 341 of IPC.

(2.) Learned counsel for the petitioners submits that according to the injury report of the injured, all the injuries caused to the injured are simple in nature and no specific allegation has been levelled against any of the accused. The petitioners have already joined the investigation. In such circumstances, no useful purpose would be served by sending the petitioners behind the bars for indefinite time. Therefore, the petitioners may be released on anticipatory bail.

(3.) Learned Public Prosecutor and learned counsel for the complainant have vehemently opposed the prayer for anticipatory bail.