HIRI BAI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These applications for bail under Sec. 439 Cr.P.C. have been filed by the petitioners who have been arrested in connection with F.I.R. No.122/2023 registered at Police Station Bhupalsagar, District Chittorgarh, for offences under Ss. 302 and 201/34 IPC.

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

(3.) Learned counsel for the petitioners submitted that the petitioners are in custody in connection with alleged murder of one Ratni whose dead body was recovered on 28/8/2023 at about 10.00 pm. from near Kunwariya Khera, Barla. Learned counsel contended that there is no eye-witness of the alleged incident. Learned counsel submitted that the petitioners have been implicated in this case solely on the basis of their disclosure statements and recovery of the slippers allegedly worn by the deceased at the time of incident.