JASWANT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 438 Cr.P.C. in connection with FIR No.82/2019 registered at Police Station Neemrana, District Alwar for the offence(s) under Sections 143 , 323 , 341 , 452 and 384 IPC.

(2.) Counsel for the petitioners submits that the complainant had filed an FIR against the petitioner that was registered as FIR No.82/2019 for offence u/s 143, 323, 341, 452 and 384 IPC in which the petitioners are falsely implicated. Accused Jaswant Singh also lodged an FIR against the complainant and others which is still pending. The complainant party caused serious injuries to the petitioners. He submits that no custody is required for the petitioners and they are ready to join the investigation. Investigating Officer does not want their custody for any recovery. So, the bail application may be allowed.

(3.) Learned Public Prosecutor as well as learned counsel for the complainant opposed the anticipatory bail application.