BHERU LAL CHAUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed by the applicant under Sec. 439 of the Cr.P.C. seeking regular bail in connection with FIR No. 611/2023 registered at Police Station Kotwali, District Bhilwara for the offences under Ss. 452, 341, 323, 325, 327 and 34 of Indian Penal Code.

(2.) Learned counsel for the applicant submitted that the offences alleged against the present applicant under Ss. 323, 452, 341, 325 and 327 of IPC, are all triable by Magistrate and that the applicant is behind the bars since 19/12/2023. Learned counsel contended that an omnibus allegation has been levelled against the applicant and no specific allegation for causing the injury, which is reported to be grievous in nature, has been attributed to the applicant.

(3.) Learned Public Prosecutor vehemently opposed the bail application by highlighting that the injury no.6 (inflicted on the nose) has been reported to be grievous in nature.