CHENA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with F.I.R. No.57/2022, Police Station Sojat Road, District Pali for the offence punishable under Sec. 302/34 IPC.

(2.) Learned counsel for the petitioner submits that the Parasmal and accused are uterine brothers and owing to some property dispute, one Ramesh entered into the house and attacked his brother Parasmal, due to which the petitioner, Chena Ram and his mother in order to save Parasmal from the attack and in self defence used deadly weapon against Ramesh. The petitioner is an innocent person and has falsely been implicated in this case. The petitioner is in judicial custody since long and trial of the case will take sufficiently long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.

(3.) Learned Public Prosecutor has opposed the bail application.