HOSHIYAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.798/2022 of Police Station Behror, District Bhiwadi for the offence punishable under Ss. 143, 302, 307, 447, 323, 341, 120-B IPC (in the impugned order offences are under Ss. 323, 341, 325, 307, 302, 324, 147, 148, 149, 447, 120B IPC). He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Counsel for the petitioner submits that injured Sarjeet in his statement has made specific averment that co-accused Dharamveer @ Dhillu ran over tractor upon deceased Phool Singh and thereafter other accused persons namely Gangaram, Surendra @ Kalu and Kavindra inflicted injuries to other persons. No specific averment has been made against the present petitioner. Challan of the case has already been presented and no investigation is pending. The accused-petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accusedpetitioner.

(3.) Learned Public Prosecutor and counsel for the complainant have vehemently opposed the bail application.