DULLE KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present third 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.119/2020, Police Station Sankara, District Jaisalmer, for the offences under Ss. 147, 148, 323, 326, 307, 452 and 354/149 of the IPC.

(2.) Learned counsel for the petitioner submits that the petitioner has falsely been implicated in the present case. It is submitted that the other co-accused Hasam Khan, Farukh Khan, Aamdeen @ Ambe Khan, Ladu Khan, Anwar Khan, Nawab Khan, Nagmate Khan, Jannu Khan and Iqbal Khan have already been enlarged on bail and the case of the present petitioner is not distinguishable from that of the co-accused. The charge-sheet has been filed in the matter. Further, it is submitted there are contradictions in the statements of the witnesses. It is submitted that the petitioner is behind the bars since long and trial of the case will take long time. Therefore, he may be enlarged on bail.

(3.) Learned Public Prosecutor opposed the bail application. Learned Public Prosecutor submits that in the present case the statements of victim Guddi were recorded in the trial court as PW1 wherein she has specifically named the accused petitioner who curt her nose and lips and inflicted injury upon her tounge by knife. Thus, it is prayed that the bail application may be rejected.