LAXMAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application under S.439 Cr.P.C. has been filed by the accused-petitioner in FIR No. 115/02 registered at Police Station Bansoor (Alwar) for the offence under S.147, 148, 149 and 302 IPC.

(2.) Heard learned counsel for the accused petitioner, learned Public Prosecutor for the State, learned counsel for the complainant, perused the case diary and other documents produced during the course of arguments.

(3.) It was, inter alia, contended that the accused-petitioner has falsely been implicated in this case on account of rivalry. It was also contended that the case of accused-petitioner is not distinguishable from that of co-accused Umrao and Chhitar, who have been acquitted by the trial court. It was further contended that the sentence awarded by the trial court to co- accused Sua Lal has been suspended by the Division Bench. It was then contended that Shimbhu Singh and Munshi Singh were examined twice in the trial court during trial against other co-accused persons wherein they have given contradictory statements, but in their first statement they have not stated anything against the accused-petitioner.