AMARKALA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.512/2021, Police Station Nohar, District Hanumangarh, registered for the offence punishable under Ss. 498 A, 304 B, 34 and 302/34 of the Indian Penal Code.

(2.) Heard and considered arguments advanced by learned counsel for the petitioner as well as learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioner stated that statements of PW.1-Mahendra (father of the deceased), PW.2-Santosh (mother of the deceased), PW.3-Mukesh (sister-in-law of the deceased), PW.4-Mukesh Kumar (brother of the deceased), PW.5-Mahendra [uncle of the deceased (Mama)], PW.6-Rajendra, [uncle of the deceased (Chacha)], PW.7-Pannalal and PW.8-Rajeram (grand father of the deceased) have been recorded before learned trial Court; none of the above mentioned witness has supported the story of prosecution and turned hostile; as per para 5 of the rejection, no other case is registered against the petitioner; petitioner is behind the bars since 18/11/2021; and trial will take time. With these submissions, learned counsel for the petitioner prayed that the benefit of bail may be granted to the petitioner.