M.A.A. Khan, J. - (1.) On 22.4.1999 at about 12.45 O'clock the police officers P/s. Khetri received a telephonic message that some persons were fighting at Nizampura Maud Bus Stand. The police officers reached there and arrested the present applicant for having caused injuries to Ram Chander Ahir. The applicant was arrested U/s. 151 Cr.RC. and thereafter a complaint under Section 107/116 r.w. Section 151 Cr.RC. was filed by the police in the court of SDM Khetri on 23.4.99. On that very day the applicant was read over a notice under Section 111 Criminal Procedure Code He appears to have been admitted to bail by the learned SDM in that case.
(2.) Simultaneously what the police officers, P/s. Khetri did was that on the basis of the statement of Ram Chander, recorded by them, Crime No. 132/99 for offences U/s. 323, 341 IPC was registered. Subsequently the offence under Section 307 IPC was also added. It is in connection with this case No. 132/99 that the applicant apprehends his arrest again by the police officers P/s. Khetri.
(3.) It was submitted that in respect of the same occurrence/incident the police has arrested the present applicant under Section 151 Criminal Procedure Code though in connection with a case under section 107/116 Cr.RC. Since the applicant had once been arrested in connection with a case registered at the Police Station he cannot be arrested again in connection with the same increased by the police.;