PUSHPENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.137/2022 of Police Station Babalwada, District Udaipur for the offences punishable under Ss. 147, 148, 149, 323, 307, 452 IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Counsel for the petitioner submits that the petitioner has falsely been implicated in this case. It is further submitted that specific allegation of causing injuries to injured-Kamlesh was levelled against main accused Dilip and Sunil and no specific allegation was made against the present petitioner of causing any grievous injury to the injured. The accused-petitioner is in judicial custody since long and the trial of the case will take long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.