UMAID SINGH 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.41/2023 registered at Police Station Mandore, District Jodhpur, for offences under Ss. 302/115 of IPC and 3/25(1B)A, (7) (8) of Arms Act.

(2.) Learned counsel for the petitioners submitted that the petitioners are in custody for more than two months. Learned counsel submitted that the Police after investigation has already filed challan against the petitioners before the competent criminal court and therefore, no fruitful purpose would be served by keeping them behind the bars for an indefinite period. Drawing attention of the Court towards the FIR, learned counsel submitted that allegation against the petitioners is of hatching a conspiracy to commit murder of one Chuni Lal, Sarpanch of village Chokha.

(3.) Learned counsel submitted that from the perusal of the FIR, it is evident that except Umaid Singh, no other petitioner had any enmity whatsoever with Chuni Lal and therefore, the allegations levelled against them of hatching a conspiracy to kill Chuni Lal is absolutely baseless. It was vehemently urged that no action whatsoever, in furtherance of the alleged conspiracy hatched by the petitioners, was taken. On the strength of these submissions, learned counsel implored the Court to accept these applications for bail.