AMARBHARTI 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 custody in connection with F.I.R. No.186/2022 Police Station Samdari, District Barmer for the offences under Ss. 341, 323/34, 307, 427 of IPC.

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

(3.) It is submitted by learned counsel for the petitioner that the petitioner has been falsely implicated in the present case. The present petitioner is the driver of the alleged vehicle. The accused-petitioner has neither committed any beating, injuries nor has given threatening to complainant and no recovery has been made from him. As per the FIR itself the beatings have been given by Surendra Singh and Mahipal Singh only. The petitioner has only damaged the car. The accused-petitioner is in incarceration since 11/12/2022. The conclusion of trial will take sufficiently long time, therefore, it is prayed that the petitioner may be enlarged on bail.