HANSRAJ PRAJAPAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this bail application under Section 439 of Cr.P.C.

(2.) F.I.R. No. 204/2018 was registered at Police Station Anantpura Kota for offence under Sections 323, 341, 307, 34 of I.P.C.

(3.) It is contended by counsel for the petitioner that there is no last seen evidence. No recovery was affected from petitioner. A brick was recovered from Mahaveer and the allegation is that the deceased was beaten with brick on the vital part of the body. It is also contended that petitioner has been made an accused on the basis of his confession made to the police, which is not admissible in evidence.