SHRAWAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The prayer made in this bail petition filed under Sec. 439 of the Code of Criminal Procedure (for short "the Code") is for grant of bail in connection with crime registered pursuant to First Information Report Number 127/2022 of Police Station Sakada, District Jaisalmer in respect of offences punishable under Ss. 147, 148, 149, 302 of the Indian Penal Code, 1860.

(2.) Earlier, petitioners made endeavor for seeking bail by way of filing first bail applications but the same were dismissed as not pressed with liberty to file fresh after submission of charge-sheet.

(3.) I may briefly refer to the relevant aspects of the case of prosecution, as emerging from the F.I.R. filed on 28/9/2022 that on the evening of 26/9/2022 when complainant Ugam Singh's father Prayag Singh was grazing goats in the forest, the accused Mahendra Singh, Shravan Singh, Paraspuri, Reshma Ram, Anwar Khan and Narpat Ram, due to previous enmity, murdered Prayag Singh. This incident was witnessed by Hari Singh, Derawar Singh and Mahendra Singh.