PRAHLAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application has been filed by the petitioner Prahlad S/o Shravan under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 121/2022 registered at Police Station Baroni, Tonk for the offence(s) under Ss. 306 and 304B IPC.

(2.) Learned counsel for the petitioner submits that a false case has been foisted against the petitioner. He has nothing to do with the alleged offences and no useful purpose would be served by keeping him behind the bars. There is no iota of evidence to show or suggest that the deceased was instigated by the petitioner to commit suicide. He further submits that endevaours have been made to connect the petitioner with the alleged crime on the strength of call data record as per which talk of 42 seconds was made by the petitioner. The evidence is not conclusive to prove the guilt of the petitioner.

(3.) Per contra, learned Public Prosecutor opposed the bail application.