RAMJEEVAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These applications for bail under Sec. 439 Cr.P.C. have been filed by the petitioners who have been arrested in connection with FIR No.63/2021 registered at Police Station Dhorimanna, District Barmer, for offences under Ss. 147, 148, 341, 323, 325, 302/120-B IPC.

(2.) As per prosecution, complainant- Chaina Ram submitted a written report stating inter alia that on 26/2/2021, at around 8pm, he along with Nemi Chand, Jaswant, Om Prakash, Nena Ram was going home in a Bolera car. At that moment, two strangers with their faces covered boarded the vehicle by asking the occupants of the vehicle for a lift. When the vehicle reached near the farm (Bera) of Kaluram son of Chainaram Bishnoi, these strangers stopped the vehicle and removed the keys of the vehicle. Thereupon, they were surrounded by Deva Ram, Hanuman, Harish, Udaram, Farsa Ram, Shankara Ram, Megha Ram, Pema Ram, Mohan Lal and 5 other persons. All these persons were armed with lathis and sharp weapons and started brutally attacking/assaulting one Nena Ram and other occupants of Bolero. In the aforesaid attack, Nena Ram succumbed to the injuries while undergoing treatment in a hospital whereas Jaswant, Om Prakash and complainant sustained injuries.

(3.) Learned counsel for the petitioners submitted that the petitioners have been falsely implicated in the present case. Learned counsel further submitted that the petitioners have not been named in the FIR. Learned counsel submitted that there is no evidence showcasing involvement of the petitioners in the commission of alleged crime.