ANIL KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The petitioner has been arrested in FIR No.120/2021 of Police Station Kotwali, Sirohi for the offence punishable under Sec. 302 I.P.C. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that allegation levelled against the petitioner of committing murder of his brother-in-law is false. It is argued from the statements of wife of the deceased Ritu, it is clear that the deceased was in drunken condition and had quarreled with the petitioner. He received some injuries and on account of that, he died. Learned counsel for the petitioner submits that the petitioner had no intention to kill the deceased.