MEHRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application under Section 439 of Cr.P.C. has been filed in connection with FIR No. 38/2015, Police Station Sadar, Nagaur for offence under Sections 147, 302/149, 307/149, 326/149, 324/149, 451, 439 IPC and under Section 3(2) (v) of the SC/ST Act.

(2.) Learned counsel for the petitioner contended that the hut caught fire accidentally and fact, therefore, he has been falsely implicated in this case, there are cases pending between the petitioner and the complainant party regarding the property dispute. Hence there is a motive for falsely implicating the petitioner and other accused persons in the matter. In this view of the matter the petitioner deserves to be enlarged on bail.

(3.) Heard rival contentions with learned counsel for the parties and perused the relevant papers submitted by the accused petitioner before in this case and the attention was drawn by the learned counsel for the petitioner towards the report from Regional Science Laboratory, Jodhpur from perusal of it. It comes the presence petroleum hydrocarbon fraction.