SATPAL 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.106/2022 registered at Police Station Borunda, District Jodhpur, for offences under Ss. 147, 148, 365, 323, 379 and 302/149 of the IPC.

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

(3.) Having heard the arguments of learned counsel for the parties and having gone through the challan papers; factual report of the case submitted by the learned Public Prosecutor, this Court finds that as per prosecution, on 31/7/2022, the petitioner alongwith co-accused persons namely Ravi Tiwari, Ghanshyam Chouhan, Dara Singh, Narendra and Mahendra, brutally assaulted deceased-Shyam Lal with lathis and iron pipes. Deceased-Shyam Lal was taken to the nearby hospital where he succumbed to the injuries.