JAMIL KHOKHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) SINCE both the aforesaid bail petitions filed on behalf of the applicants under Section 439 of Cr. P. C pertain to and arise out of one FIR no. 207/2008 of Police Station Kotwali, fatehpur, District Sikar, registered in the offences under Sections 307, 147, 148, 149, 323, 341, 427, 382, 450, 120-B of IPC read with Section 149, 120-B of IPC as also under Section 3/25 and 3/27 of Arms Act, they are being disposed of by this common order.

(2.) HEARD the learned counsel for the petitioners, learned counsel for the complainant as also the learned Public prosecutor for the State and perused the material on record.

(3.) LEARNED counsel for the petitioner jamil Khokhar has canvassed that the name of the petitioner Jamil Khokhar does not figure in the First Information Report. It is the injured Krishna Murari and another witness Manoj Kumar, who have named him having participated in the murder of ganesh Hisariya and caused injuries to krishna Murari and Ramgopal Hisariya. He has been falsely implicated and is in no way connected with the commission of the alleged offence of the instant case.