OMPRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.56/2022 of Police Station Ahore, Distt. Jalore for the offence punishable under Ss. 147, 148, 149, 323, 341 and 302 of IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Counsel for the petitioner submits that according to the statements of eye-witnesses, specific allegation for run over the tractor on the body of the deceased has been levelled against the co-accused Ramesh and only omnibus allegation has been levelled against the present petitioner and other co-accused that they also gave beating to the deceased. Challan has already been presented in this case and no investigation is pending. The accused-petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.

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