DILEEP NATH 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, Dist. Udaipur, for the offences under Ss. 115, 302, 143 and 120-B of 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 and there is no evidence of previous animosity between the petitioner and the complainant. Learned counsel further submitted that co-accused persons namely Yashpal (S.B. Criminal Miscellaneous Bail Application No. 1894/2024 vide order dtd. 15/3/2024), Rakesh (S.B. Criminal Miscellaneous Bail Application No. 1895/2024 vide order dtd. 15/3/2024), Jitendra @ Anna (S.B. Criminal Miscellaneous Bail Application No. 1896/2024 vide order dtd. 15/3/2024) and Bharat Singh (S.B. Criminal Miscellaneous Bail Application No. 820/2024 vide order dtd. 28/2/2024) have been enlarged on bail by this Court. The order dtd. 28/2/2024 passed by this Court while deciding the application preferred by the co- accused Bharat Singh is reproduced below for ready reference:-