CHENA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present fourth bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with FIR No.80/2022 registered at Police Station Merta City, District Nagaur for the offences punishable under Ss. 302/34 and 120-B of the IPC.

(2.) The third bail application was dismissed as not pressed by this Court vide order dtd. 6/9/2023 with liberty to file afresh after recording the statement of motbir witness, viz., Baldev Ram.

(3.) Learned counsel for the petitioner submits that motbir witness, viz., Baldev Ram has been examined in the Court and he declared hostile. Counsel submits that co-accused Laxman has inflicted head injury to the deceased which is cause of death of deceased. Counsel further submits that only a lathi has been recovered from the possession of the present petitioner and no blood has been found on the alleged weapon. The petitioner is in judicial custody since 8/3/2022 and the trial of the case will take sufficiently long time. With these submissions, learned counsel for the petitioner prayed that the benefit of bail may be granted to the accused-petitioner.