AKASH VERMA Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) F.I.R. No.686/2019 was registered at Police Station Gumanpura, District Kota Rajasthan for offence under Section 365 I.P.C.

(3.) It is contended by counsel for the petitioner that case is based on circumstantial evidence. The weapon of offence-knife has been recovered from Rakesh Verma. All the injuries caused to the injured are caused by knife. Petitioner is in custody from 7th October, 2019. Charge-sheet has been filed. Conclusion of trial will take time.