DINESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor assisted by learned counsel for the complainant and also perused the material on record.

(2.) The petitioner has been arrested in FIR/CR No. 23/2019 of Police Station Nokha, District Bikaner for the offences punishable under Ss. 307, 341 and 325 IPC. He has preferred this second bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that after rejection of first bail application of the petitioner, charge-sheet has been filed. It is also submitted that though the police have filed charge-sheet against the petitioner for the offence punishable under Sec. 307 IPC but it is clear that the petitioner is not guilty of repeated blows. It is also submitted that initially the doctor in his opinion dtd. 24/1/2019, has opined that the injury is grievous in nature but later on, he has opined that the said injury is dangerous to life. It is also submitted that the charge- sheet has been filed and the trial of the case will take time.