SHANKAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application has been filed under Sec. 439 Cr.P.C. by the petitioner for grant of regular bail in connection with FIR No. 131/2014 registered at Police Station Bichhawal, District Bikaner for offences punishable under Ss. 302, 307, 323, 341, 147, 148, 149 and 120-B of Indian Penal Code.

(2.) Heard learned counsel for the parties and perused the material available on record.

(3.) Learned counsel for the petitioner submits that as per prosecution story co-accused Bhanwar Lal gave an information to the effect that the present petitioner made available pistol and cartridges to Jagdish and others for committing murder of Anandpal Singh in jail. The conspiracy to commit murder of Anandpal Singh and Balveer Banura was made by Om Prakash with others. Learned counsel for the petitioner submits that Om Prakash and Bhanwar Lal have already been enlarged on bail.