GEHRI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and also perused the material on record.

(2.) The petitioner has been arrested in FIR No. 170/2018 of Police Station Bhim, Distt. Rajsamand for the offences punishable under Sec. 302, 147, 148 and 427 IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that in the FIR, the petitioner was not named, however later on, in the statements of witnesses, omnibus allegations have been levelled against the petitioner and no specific role has been assigned to him. It is further submitted that the allegation of inflicting multiple injuries on the body of the deceased is against co-accused persons namely Mukesh, Hansraj, Meenakshi and Manju. It is also submitted that the petitioner is 78 years' old aged person and he has been falsely implicated in this case only because he happened to be father of co-accused Mukesh. It is further submitted that statement of complainant Pappu Ram (PW-1) has been recorded before the trial court wherein also, specific allegation of assault has been levelled against co-accused Mukesh, Hansraj, Meenakshi and Manju and no specific role has been assiged to the petitioner. Learned counsel for the petitioner has further submitted that keeping in view the age of the petitioner and taking into consideration the fact that no specific role has been assigned to him, he may be enlarged on bail.