SURENDRA ALIAS BABLU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application has been filed by the petitioner under Sec. 483 of BNSS in connection with FIR No.127/2025 registered at Police Station Pacheri Kalan, District Jhunjhunu for the offences punishable under Sec. 103(1) & 238(a) of BNS.

(2.) Learned counsel for the accused petitioner submits thta the accused petitioner has been falsely implicated in this case merely on suspicion. He also submits that even till date it has not been identified that who is the deceased. He also submits that the only evidence against the accused petitioner is recovery of his own pant at his instance which also does not find any blood stain. Counsel further submits that after a thorough investigation also, no motive has been traced out against the accused petitioner. He also submits that the accused petitioner is in custody since 7/7/2025 and after completion of investigation, the police has submitted charge-sheet in the matter and the trial of the case may take further long time. Counsel also submits that the co- accused namely Sunil Kumar and Vikram have already been enlarged on bail by this Court.

(3.) Learned Public Prosecutor vehemently opposed the bail application and submits that during investigation it has come out that accused-petitioner has also been found to be involved in commissioning of the offence along with other co-accused.