SHAILENDER @ CHINU @ SITYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application has been filed by the petitioner under Section 439 Cr.PC. who is in custody in connection with F.I.R. No. 113/2015, Police Station Ganj, Ajmer for the offences under Sections 302/34 and 341 IPC.

(2.) Learned counsel for the petitioner contends that the petitioner has been falsely implicated in this case and no incriminating recovery has been effected from him and he has been charge-sheeted without any justification. Thus he prays that the petitioner deserves to be released on bail.

(3.) Learned Public Prosecutor, on the other hand, opposed the arguments advanced by the learned counsel for the petitioner. But, he too is not in a position to dispute the fact that there is no significant evidence available on record to connect the petitioner with the crime.