ABHAY MANOHAR SAPRE,J. - (1.) This appeal is filed against the order dated 05.02.2018 passed by the High Court of Judicature for Rajasthan at Jodhpur in S.B. Criminal Misc. Bail No. 9471 of 2017 whereby the Single Judge of the High Court dismissed the application for anticipatory bail filed by the appellant herein.
(2.) Facts of the case lie in a narrow compass. They, however, need to be mentioned infra to appreciate the short issue involved in the case.
(3.) The appellant apprehending his arrest in connection with commission of the offences punishable under Sections 143, 341, 323, 308 332 and 353 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") pursuant to FIR No. 332/2017 registered at Police Station Jaitaran, District Pali filed an application for grant of anticipatory bail under Section 438 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code") before the High Court of judicature for Rajasthan at Jodhpur being S.B. Criminal Misc. Bail No. 9471/2017.;