RANVEER SINGH Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the material available on record.

(2.) The petitioner(s) has/have been arrested in FIR No.71/2018 of Police Station Dudhva Khara, Distt. Churu for the offence(s) punishable under Sec. (s) 302/34 IPC. He/she/they has/have preferred this/these third bail application(s) under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that after rejection of the earlier bail application of the petitioner, statements of the last seen witnesses have been recorded before the trial court. It is also submitted that dead body of the deceased was found on 14/10/2018, however, the witnesses of last seen have submitted that they saw the petitioner along with the deceased on 11/10/2018. It is further submitted that those witnesses are the near relatives of the deceased and it is not believable that though the deceased was missing since 11/10/2018 and up to 14/8/2018, till recovery of the dead body of the deceased, they have not informed about the company of the deceased with the petitioner. It is also submitted that trial of the case is likely to take time.