PAPPU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present third bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in custody in connection with F.I.R. No.101/2021, Police Station Bajju, District Bikaner, for the offence under Ss. 341, 323 in alternate 323/34, 302 in alternate 302/34 of IPC.

(2.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material available on record.

(3.) Learned counsel for the petitioner submits that after rejection of the second bail application of the petitioner on 16/8/2022, statements of three witnesses have been recorded before the trial Court including PW-3 Kanhaiya Lal and PW-5 Dr. Bhanwar Lal Jakhar. He further submits that the role attributed to the present petitioner by PW-3 Kanhaiya Lal is only to the extent that he has pushed the deceased Mukesh in front of the vehicle driven by Jalam Singh. He also submits that even as per the statement of PW-5 Dr. Bhanwar Lal Jakhar, the injuries suffered by the deceased Mukesh could not be the cause of death in the normal circumstances.