ARVIND KARAN 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.119/2020 registered at Police Station Falna, District Pali, for offences under Ss. 143, 302/115 and 120-B IPC.

(2.) Learned counsel for the petitioner submitted that the petitioner has been falsely implicated in the present case. Learned counsel submitted that the petitioner has been made accused in the present case with the allegation of conspiring to commit murder of the deceased Kaan Singh. It was urged that the deceased Kaan Singh was murdered by some unknown persons who came on motorcycle and fired gun shots at him while the deceased Kaan Singh and his friend Pradeep Singh were having tea at Shivam Tea Stall, near Khalsa Petrol Pump, Sanderao Road on 20/8/2020 at 11:30 am. During the course of investigation, it is revealed that co-accused Bharat Vaishnav was suspicious that his wife is having intimate relations with deceased and therefore, he engaged the present petitioner through another co-accused Ishwar Singh as a hit-man to kill Kaan Singh. Learned counsel submitted that as per investigating agency, a sum of Rs.10.00 lacs were allegedly paid to the present petitioner by co-accused Bharat Vaishnav for eliminating Kaan Singh.

(3.) Learned counsel submitted that co-accused Bharat Vaishnav who had engaged the petitioner through co-accused Ishwar Singh, has already been enlarged on bail by a co-ordinate Bench of this Court vide order dtd. 9/4/2021, passed in SB. CRLM II Bail application No. 3863/2021.