SHAITAN SINGH 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. 43/2023 registered at Police Station Sojat City, District Pali for the offences under Ss. 147, 149, 364, 302 and 120-B of IPC.

(2.) As per the prosecution, the allegation against the petitioner is that he owing to some previous animosity with the deceased-Kuldeep Singh hatched a conspiracy with the co-accused persons namely Nathu Singh, Bhawani Singh and Suresh Singh to commit the murder of the deceased-Kuldeep Singh.

(3.) Learned Counsel for the petitioner contended that the petitioner has been falsely implicated in the present case. Learned Counsel submitted that the petitioner, had conducted recce' of the deceased, only upon the directions of co- accused-Nathu Singh and acting upon the information furnished by the petitioner, the co-accused persons on the date of the alleged incident had mercilessly beaten the deceased-Kuldeep Singh who succumbed to the injuries on the spot.