INDRA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This third application for bail under Sec. 483 BNSS has been filed by the petitioner who has been arrested in connection with F.I.R. No. 206/2023 registered at Police Station Borunda, Jodhpur Rural for offences under Ss. 302 and 504 of IPC.

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

(3.) Learned Counsel for the petitioner submitted that the petitioner is in judicial custody since 31/12/2023. He submitted that as per the prosecution, on 29/12/2023, the petitioner had an argument with deceased Balveer Singh. The petitioner after argument with deceased Balveer Singh, first brought a stick from his vehicle (dumper) bearing registration No. RJ-21-GC-0498 and hit it to the deceased and thereafter, drove his vehicle (dumper) over deceased and brutally murdered him by crushing him.