RANCHHOD SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.190/2022 of Police Station Ahore, District Jalore for the offences punishable under Ss. 302, 34 IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that the petitioner has falsely been implicated in the present case only on the basis of the statements of P.W.1 Roop Singh and P.W.2 Durjan Singh. It is further submitted that the witnesses P.W.1 Roop Singh and P.W.2 Durjan Singh have not supported the prosecution story and they have been declared hostile. Learned counsel also submits that co-accused Kushala Ram and Ashok Singh have been enlarged on bail by the co-ordinate Bench of this Court vide orders dtd. 10/5/2023 and 23/5/2023 respectively. The accused-petitioner is in judicial custody since long and the trial of the case will take long time. Therefore, it is prayed that the accused-petitioner may be enlarged on bail.

(3.) Learned Public Prosecutor has vehemently opposed the bail application.