VINOD KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties as well as perused the material available on record.

(2.) The petitioner has been arrested in connection with FIR No.440/2014 registered at Police Station Tibbi, District Hanumangarh for the offences under Sections 449, 302 and 120B of the Indian Penal Code (for short, 'the IPC '). He has preferred this bail application under Section 439 of the Code of Criminal Procedure (for short, 'the Cr.P.C. ').

(3.) As the pleaded facts and record would reveal, on 31.12.2014, Mangilal and his wife, Smt.Kamla were murdered at their dhani situated in the agricultural land of Chak 1 K.S.P. An FIR, in respect of the said murder, was lodged by their son, namely, Vishnudutt on 31.12.2014 at about 8:15 p.m. with the SHO, Police Station Tibbi, and the same was registered as FIR No.440/2014 for the offences under Section 449 and 302 IPC.