BALWANT SINGH ALIAS BALLU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Shri R. D. S. Naruka Advocate on behalf of the applicant Balwant Singh @ Ballu pertaining to F. I. R. No. 57/2009 at police station Raghunathgarh, District Sikar, in the offences under Sections 302, 382 and 201 of IPC.

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

(3.) LEARNED counsel for the petitioner has canvassed that the petitioner has been falsely implicated and is in no way connected with the commission of the offence of murder of Bishan singh of the instant case. There is no evidence as such on record, which could connect the petitioner with the murder of Bishan Singh. He has been made an accused in this case merely on the basis of call details collected by the investigating Officer during the investigation of the case, hence, he may be granted indulgence of bail.