GOPAL RAM Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) Accused-petitioner Gopal Ram has laid this bail application under Section 439 Cr.P.C., arising out of FIR No.44/2015, registered at Police Station Napasar, District Bikaner. In the FIR, initially petitioner and one more accomplice Ashok @ Shoki along with 5-6 others were charged for offences punishable under Sections 302 , 147 , 148 & 149 IPC and Section 3 / 25 of the Arms Act.

(2.) Upon completion of investigation police submitted charge- sheet for the aforesaid offences against petitioner and accomplice Ashok @ Shoki while keeping investigation pending against three others, viz., Vimal Tiwari, Hemant Kochar and Imran.

(3.) Later on, accused Hemant Kochar and Imran were apprehended and Imran was granted bail by the Sessions Court whereas Hemant Kochar was released on bail by this Court.