RAJESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This second application for bail has been filed by the applicant under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'BNSS') (sec. 439 Cr.P.C.) in connection with FIR No.179/2016, registered at Police Station Bilara, Jodhpur for the offences under Sec. 148, 341, 323, 324, 326, 365, 367, 395, 397, 308/149 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC').

(2.) The first bail application (being S.B. Criminal Miscellaneous Bail Application No.10498/2023) filed on behalf of the applicant was dismissed on 11/1/2024.

(3.) Mr. Sanjay Bishnoi, learned counsel for the applicant submitted that on perusal of the FIR and other evidence produced by the prosecution, it is apparent that no specific allegation of causing particular injury has been attributed to the applicant and none of the injuries suffered by the complainant is life threatening.