DEOO GURJAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.140/2023, registered at Police Station Rayala, District Bhilwara, for offences under Ss. 302/34, 341, 323 and 435 IPC.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioner submitted that specific allegation of inflicting head injury has been levelled by the complainant ' Devilal Gurjar and injured persons namely Mangi Devi and Seema in their statements recorded under Sec. 161 Cr.P.C. against co-accused Mithu Lal.