JUDGEMENT
-
(1.) This Criminal Misc. Bail Application has been brought under Section 439 of Cr.P.C., seeking regular bail in connection with FIR
No.676/2019 registered at Police Station Bayana, District
Bharatpur for offence under Sections 147 , 148 , 149 , 323 , 341 &
379 IPC.
(2.) Heard learned counsel for the petitioner through Jitsi Meet. It has been submitted on behalf of the petitioner that he has been
falsely implicated in this case. There is no grievous injury on the
vital part of the injured and no injury has been described as
dangerous to life. Co-accused Rakesh @ Babloo and Sanjay Kumar
have been released on bail under Section 439 Cr.P.C. by Co-
ordinate Bench of this Court. Co-accused Shanti Devi, Usha Devi
and Preeti Kumari have been granted benefit of bail under Section
438 Cr.P.C . by Co-ordinate Bench of this Court vide order dated 26.02.2020.
(3.) Learned Public Prosecutor has opposed the bail application.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.