VISHNU 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.15/2024 registered at Police Station Sarada, District Salumber, for offences under Ss. 147, 148, 323, 302 and 149 IPC.

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

(3.) Drawing attention of the Court towards the FIR and statements of the sole eye-witness of the incident Smt. Sumitra, learned counsel for the petitioner submitted that the specific allegation of inflicting head injury with a sharp weapon (axe) has been levelled against the co-accused Nathu. To substantiate this contention, attention of the Court was also drawn towards the postmortem report of the deceased wherein, the Medical Board has opined that the cause of death is head injury which is antemortem in nature. Learned counsel submitted that the statements of the eye-witness is sufficient to show that the petitioner has nothing to do with the alleged crime.