RAJENDRA SINGH 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.100/2022 registered at Police Station Mohangarh, District Jaisalmer for the offences punishable under Ss. 302, 201/34 IPC.

(2.) Learned counsel for the petitioner submitted that the petitioner is in custody in connection with murder of one Satnam Singh along with co-accused- 'R' and Sonu Singh. Drawing attention of the court towards FIR and challan papers, learned counsel for the petitioner submitted that the petitioner has been falsely implicated in the present case and there is no evidence available with the prosecution to show his involvement in the alleged crime. Learned counsel submitted that sole allegation against the petitioner is of dropping co-accused persons at the place of incident and picking them up after commission of the alleged crime. Learned counsel submitted that the petitioner had no knowledge about commission of alleged crime by the co-accused persons and he merely dropped and picked them up out of sheer friendship.

(3.) Lastly, learned counsel for the petitioner submitted that the case against petitioner does not travel beyond 201 IPC, as there is no evidence of the petitioner conspiring with co-accused persons for commission of alleged crime. He thus, implored the court to accept the application for bail filed by the petitioner.