MAHENDAR KUMAR GOYAL, J. - (1.) This application for anticipatory bail has been filed by the petitioner apprehending his arrest in connection with F.I.R. No.307/2021 registered at Police Station Neema Ka Thana, District Sikar for the offence(s) under Section(s) 143, 448, 452, 354, 504 and 323 IPC and later on for the offences under Sections 341, 323, 325 and 308/34 IPC.
(2.) It is contended by learned counsel for the petitioner that it is a case of version and cross-version. He submitted that only grievous injury suffered by the complainant party is on hand with blunt weapon and hence, no offence under Section 308 IPC is made out. He submitted that Madhubala has levelled no alegation against the petitioner constituting offence under Section 354 IPC.He, therefore, prayed for release of the petitioner on pre-arrest bail.
(3.) Opposing the bail application, learned Public Prosecutor assisted by learned counsel for the complainant submitted that in view of gravity of allegation against the petitioner, he does not deserve indulgence of pre-arrest bail.;