ROSHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Misc. Petition under Sec. 482 Cr.P.C. has been preferred praying for the following reliefs:-

(2.) Brief facts of the case as placed before this Court by the learned counsel for the petitioner are that certain unknown persons committed murder of Jhamku, and an F.I.R., bearing No. 0234 of 2020, was filed against unknown persons for the offence under Sec. 302 I.P.C. on 8/9/2020, and that on 9/9/2020, the petitioner was arrested during the course of investigation, for the said offence.

(3.) Learned counsel for the petitioner submitted that an incomplete charge-sheet was filed by the concerned police authority before the learned Court below, and therefore, the petitioner was entitled for grant of default bail. Thus, as per learned counsel, the learned courts below have erred in passing the impugned orders.