SONU DHANKA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in custody in relation to FIR No.507/2020, Police Station Anoopgarh for offences under Sections 143 & 306 of the IPC.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor and perused the material available on record.

(3.) Material prosecution witnesses have been examined at the trial. They did not support the prosecution case and were declared hostile. As per the Parchabayan of the deceased Vinod Sahani, he was perturbed because the petitioner and other co-accused were allegedly obstructing him from doing his business.