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Judgment
11 paragraphs · 207 wordsThe petitioner has filed this bail application under Section 439 Cr.P.C. in connection with FIR No.106/2019 registered at Police Station Harsora,
District Alwar for the offences under Sections 143, 147, 148, 149, 323, 341, 365 and 379 IPC.
Counsel for the petitioner submits that charge sheet has been filed and the allegations against the accused petitioner were of causing injuries on the
head but there is no grievous injuries caused on the head of the injured and therefore the petitioner may be released on bail.
Learned Public Prosecutor as well as learned counsel for the complainant have opposed the bail application.
I have considered the submissions and find that the accused petitioner is said to be having got the injured beaten up at gun point and his presence at
the time of beating up the injured is found to be proved by all the eye witnesses whose statements have been recorded u/s 161 Cr.P.C. The injured
also mentioned the name of the accused petitioner.
Taking into consideration the overall facts and circumstances of the case but without expressing any opinion on the merits and demerits of the case, I
do not deem just and proper to enlarge the petitioner on bail.
Therefore, this bail application is rejected.