DEVA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application under Sec. 438 CrPC has been filed by the petitioner Deva Ram S/o Rugha Ram apprehending his arrest in connection with F.I.R. No.67/2021 registered at the Police Station Jaitaran, District Pali for the offences under Ss. 143, 341, 323 and 307 IPC.

(2.) Heard learned counsel for the petitioner, learned Public Prosecutor and learned counsel for the complainant and gone through the case diary.

(3.) Learned counsel for the petitioner submits that cross cases have been registered inter se between the parties. The petitioner himself suffered significant injuries in the incident and thus, he deserves the indulgence of pre-arrest bail.