MANOJ SINGH ALIAS RINKU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of second bail application filed under Section 439 of Cr. P. C. by Mr. Sunil Jain Advocate on behalf of the applicant Manoj Singh @ Rinku pertaining to F. I. R. No. 147/2008 of Police Station Railway colony, Kota District Kota, in the offences under Sections 302, 394 and 34 of IPC as also section 3 of SC/st (Prevention of Atrocities), Act.

(2.) HEARD the learned counsel for the petitioner as also the learned Public Prosecutor appearing for the State and perused the relevant material available on record.

(3.) LEARNED counsel for the petitioner has canvassed that he has been falsely implicated and is in no way connected with the commission of the alleged offence of murder of the instant case. As per the statements of PW-1 Tej Karan, the petitioner was nabbed only after two hours of the occurrence and the recovery of stolen articles has been falsely planted, which does not connect the petitioner with this case. So far, no evidence has emerged against the petitioner, hence, the petitioner may be granted indulgence of bail.