BAHADUR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This second application for bail has been filed by the applicant under Sec. 439 of the Cr.P.C. in connection with FIR No.68/2016, registered at Police Station Salasar, District Churu for the offences under Ss. 302/34, 364/34, 120-B and 201 of Indian Penal Code.

(2.) Mr. Shah, learned counsel for the applicant invited Court's attention towards the FIR, charge-sheet and the statements of relevant witnesses and submitted that neither in the charge-sheet nor in the testimony of the witnesses so far recorded, any substantial evidence or material has emerged, on the basis of which, it can be said that the applicant was involved in the crime alleged against him.

(3.) Learned counsel submitted that co-accused ' Madhusudhan @ Bablu Singh has already been enlarged on bail by a co-ordinate Bench of this Court per-viam order dtd. 20/5/2019 while the applicant is behind the bars since 13/2/2017.