RAM CHANDRA 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/CR No. 59/2019, Police Station Napasar (Bikaner), for the offences under Ss. 307, 458, 427 and 147 IPC and the offence under Sec. 27 of the Arms Act.

(2.) Heard learned counsel for the petitioner, learned Public Prosecutor and the learned counsel for the complainant. Perused the material available on record.

(3.) Mr. J.S. Choudhary, learned Senior Counsel submits that the allegation levelled against the petitioner in the FIR is that the petitioner along with Ramniwas and Gopalram were having pistols in their hands and Gopalram and Ramniwas had opened fire from such pistols. He further points that even the empty magazine has been recovered from Ramniwas and there is no allegation against petitioner.