RANJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed by the applicant under Sec. 439 of the Cr.P.C. in connection with FIR No.320/2014, registered at Police Station Sujangarh, District Churu for the offences under Sec. 307, 120(B), 148 and 341 of the Indian Penal Code.

(2.) Mr. Dhirendra Singh, learned Senior Advocate appearing for the applicant submitted that as per the prosecution story and as per the conclusion of the charge-sheet, the applicant was not present at the spot of occurrence, whereas the injured PW-6 in his statements has deposed that the present applicant was present and had fired with his gun at the spot but has also attributed towards him. While emphasizing that the prosecution story and statement of PW-6 are irreconcilable, learned counsel argued that the applicant's involvement in the offence is improbable and, therefore, he be released on bail.

(3.) Learned counsel also argued that all the other co-accused (Mahipal @ Monti Singh, Deva @ Devender, Ramdutt @ Sonu, Parvez Ahmed, Nirmal Kumar and Hanuman Singh) whose presence have been shown at the spot have already been enlarged on bail by a Coordinate Bench of this Court vide separate orders respectively in:-