Sandeep Mehta, J. - (1.) The present anticipatory bail application under Section 438 Criminal Procedure Code has been filed on behalf of the petitioner apprehending his arrest in connection with F.I.R. No. 71 of 2012 registered at the police Station, Kolwa, District, Dausa, for the offence under Sections 43, 323, 341 and 308 I.P.C.
(2.) Heard learned counsel for the petitioner and the learned Public Prosector and perused the case diary.
(3.) Learned counsel for the petitioner contends that there are cross cases inter-se between the parties. He submits that some persons from the side of petitioner have also received injuries including the head injury received by Smt. Kesari Devi. Learned counsel for the petitioner further submits that the case against the complainant party has been registered for trespassing and causing injuries to the members of the petitioner's party and all the injuries received by the complainant party are simple in nature. He thus, prays that the petitioner should be granted anticipatory bail.;