SADDAM Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) F.I.R. No. 502/2018 was registered at Police Station Kaman, District Bharatpur, for offences under Sections 143, 323, 341, 354 and 379 of IPC.

(3.) It is contended by counsel for the petitioner that deceased and his wife were going on motorcycle. The motorcycle due to being driven very fast, slipped. Deceased died due to injuries. It is also contended that three Investigating Officers have come to the conclusion that the deceased sustained injuries because he had a fall from the motorcycle. It is also contended that no overt act is assigned to the petitioner. His presence is not shown in the statement under Section 161 Cr.P.C.