- (1.) This order governs the disposal of bail application filed under Section 438 of Cr.P.C. by Mr. Jai Raj Tantia Advocate on behalf of the applicant Ramji lal Meena pertaining to F.I.R. No. 93/2006 of police station Sapotra, District Karauli in the offences under Sections 148, 323, 325, 308 read with Section 120-B of IPC.
(2.) Heard the learned counsel for the petitioner as also the learned Public Prosecutor for the State and perused the material on record.
(3.) Learned counsel for the petitioner has canvassed that the police after completion of investigation, did not file charge sheet against the petitioner in the court. It is the court which recorded the statements of witnesses on oath and having taken the cognizance of the offences u/s 148, 308, 323 and 325 of IPC and found sufficient evidence to proceed against the petitioner, issued a warrant of arrest. The petitioner is innocent and nowhere connected with the commission of the alleged offences and thus, deserves to be granted indulgence of anticipatory bail.;