- (1.) This second application for anticipatory bail has been filed by the petitioner apprehending his arrest in connection with F.I.R. No.338/2019 registered at Police Station Kherli, District Alwar for the offence(s) under Section(s) 323, 341, 308, 452, 143 & 354 of IPC during investigation police found offence under Section 323 , 341 , 308 , 452 , 325 and 326 of IPC.
(2.) Heard learned counsels for the petitioner through 'Jitsi Meet'.
(3.) It is contended by learned counsel for the petitioner that the first bail application was dismissed as withdrawn and thereafter, co-accused Pappu who is alleged to be main accused and author of injury on the person of Nanuram leading to offence under Section 308 IPC, has been extended benefit of pre-arrest bail by a Coordinate Bench of this Court vide order dated 28.02.2020. He submits that there is bald allegation only against the petitioner without any specific role assigned to him and prays for release of the petitioner on pre-arrest bail.;