JITENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail has been filed by the petitioner under Sec. 439 of the Cr.P.C. in connection with FIR No. 51/2019, Police Station Dechu, District Jodhpur, for the offences under Ss. 307, 326-A and 323 IPC.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor and also perused the material available on record.

(3.) Mr. Sunil Mehta, learned counsel for the petitioner submits that despite the fact that the FIR was lodged against unknown person, in which the complainants have unequivocally stated that one person came on motorcycle and threw acid on them, yet petitioner's name has been introduced by the Investigating Officer, simply because he had made the motorcycle in question available to the principal accused Ajay Singh on his request. Learned counsel contends that the petitioner was neither aware of the intention of the principal accused nor he had commanality of intention for the offence, so as to implicate him even under Sec. 120-B of the IPC.