UDAI LAL 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 F.I.R. No.349/2021 registered at Police Station Gangrar, District Chittorgarh, for offences under Ss. 302 and 201 IPC.

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

(3.) As per prosecution story, on 25/12/2021, the deceased Shokin went out of the house but did not return. The complainant-Shanker Lal in the written complaint submitted by him before SHO, P.S. Gangrar, District Chittorgarh, stated that the deceased Shokin was last seen in the company of the present petitioner by him.