SUKHDEV SINGH Vs. STATE OF RAJASTHAN

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.228/2019 of Police Station Hanumangarh Town, District Hanumangarh for the offence(s) punishable under Sec. (s) 341, 323, 302, 325, 147, 148 and 149 IPC. He/she/they has/have preferred this/these bail application(s) under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioners has submitted that co-accused persons namely Mangal Singh @ Bittu, Gurdeep Singh @ Bala and Hardeep Singh @ Tittoo have already been enlarged on bail by this Court and case of the present petitioners is not distintuishable from them. It is submitted that the allegation of inflicting injury to the deceased is levelled against all the accused persons and no specific role has been assigned to the present petitioners. It is further argued that the incident took place on 20/5/2019, whereas the FIR has been lodged on 22/5/2019. It is submitted that father of the deceased (PW-1), in his court statement, has admitted that the deceased was discharged from the hospital on 12/6/2019 and, thereafter, he remained at the house. He has also stated that the injury on the head of the deceased got infected and later on, on account of that, his son died on 13/12/2019. Learned counsel for the petitioners has submitted that in the facts and circumstances of the case, it is clear that the petitioners had no intention to kill the deceased.