JOJO GURJAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The applicant has filed this bail application under Section 439 Cr.P.C. in FIR No. 321/2021 registered at Police Station Madanganj, District Ajmer for the offences under Sections 143, 341, 323, 427 and 307 IPC.

(2.) Heard learned counsel for both the sides and perused the material made available on record.

(3.) Learned counsel for the applicant submits that initially the case was registered under Section 307 IPC but later on during the course of investigation, no case under Section 307 IPC has been made out. The accused-petitioner has been falsely implicated in the case. The main accused and other co-accused persons have already been enlarged on bail by the Co-ordinate bench and Trial Court. The bail application should be allowed.