- (1.) Matter has been listed from the defect side. Defects pointed out by Registry is waived at this stage. Counsel for the petitioner is directed to remove the defects at the later stage after resumption of the Court work in routine manner.
(2.) The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.254/2020 registered at Police Station Kotwali, Jhalawar, District Jhalawar for the offence(s) under Sections 341 , 323 , 308 , 34 of IPC.
(3.) Heard learned counsel for the petitioner sthrough video conferencing. Learned Public Prosecutor is present in Court. Counsel for the petitioner submits that petitioner has been falsely implicated in this case. Injuries sustained by the injured are simple in nature and therefore, the offence under Section 308 of IPC is not made out and the accusd petitioner is in judicial custody for the last twenty days and completion of the trial will likely to take time. Therefore, he implored to enlarge the accused petitioner on bail.;