BHOJ RAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The notices have been served upon the respondent No.2-complainant. However, despite service, nobody has appeared on behalf of respondent No.2. The report filed by learned Public Prosecutor with respect to the service of notice upon respondent No.2 is taken on record.

(2.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.545/2018, Police Station Pilibanga, District Hanumangarh, for the offence under Ss. 148, 302 in alternate 302/149, 447, 323 in alternate 323/149, 307 in alternate 307/149 of IPC.

(3.) Heard learned Senior counsel for the petitioner as well as learned Public Prosecutor and also perused the material available on record.