NITESH Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and perused the materials available on record.

(2.) The petitioner has been arrested in FIR No.291/2018 of Police Station Sardarshahar, District Churu for the offences punishable under Sections 147, 148, 302/149, 323/149 and 460/149 IPC. He has preferred this bail application under Section 439 Cr.P.C.

(3.) Learned counsel for the petitioner submits that petitioner has falsely been implicated in the matter. He further submits that the name of the petitioner is not mentioned in the FIR. Even the witnesses, viz. Hari Ram, Narendra and Sushil Kumar have not named the petitioner in their statements before the trial Court. He further submits that no specific allegation is levelled against the petitioner for committing the said offence. Thus, the petitioner deserves to be enlarged on bail.