BHARAT 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.36/2023, registered at Police Station Nai, District Udaipur, for offences under Ss. 115, 302, 143 and 120B IPC.

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

(3.) Learned counsel for the petitioner submitted that the petitioner has been falsely implicated in the present case; the petitioner has not named in the FIR; there is no evidence of previous animosity between the petitioner and the complainant.