NARPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition is filed under Section 482 of Cr.P.C. assailing the order dated 8.1.2024, passed by the learned Additional Sessions Judge No. 1 Khetri, Rajasthan in Criminal Misc. Case No. 129/2023 whereby, the learned Trial Court has revoked the bail bonds of the accused-petitioners (granted under Section 436 of Cr.P.C.) in F.I.R. No. 203/2023 registered at Police Station Mehada, District Neemkathana, Nyay Kshetra, Jhunjhunu, Rajasthan, for offences under Sections 323, 341 and 504 of I.P.C.

(2.) The instant petition is filed with the following prayers :-

(3.) Learned Counsel for the petitioner had submitted that in a nut-shell the factual matrix of the instant matter is that after culmination of the initial investigation the accused-petitioner was charged with Sections 341, 323, 504, 506/34 of I.P.C. Howsoever, the accused-petitioners were enlarged on bail (filed under Section 436 of Cr.P.C.) considering the simple nature of injuries inflicted. Subsequently, the police file was sent to the Circle Inspector for his opinion, who opined that an offence under Section 308 of I.P.C. is also made out.