- (1.) The petitioner has moved this second bail application under Section 439 Cr.P.C. after filing of the charge-sheet.
(2.) The allegation in this FIR pertains to offences under Sections 307 , 323 , 324 , 341 and 34, IPC.
(3.) It is contended by counsel for the petitioner that there is no operation note so as to suggest that the injuries were dangerous to life. It is also contended that the patient was conscious when he was admitted in the hospital and from bed- head ticket, it is not made out that the injuries were dangerous to life.;