NARAYAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with FIR No.82/2022 registered at Police Station Banera, District Bhilwara, for offences under Ss. 302, 201, 397, 450/120-B of IPC.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioner submitted that the petitioner has been falsely implicated in the present case solely on the basis of the information provided by the co-accused-Ugam Lal Jaat under Sec. 27 of the Indian Evidence Act.