BABLU SINGH Vs. STATE

JUDGEMENT

(1.) The present second bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in custody in relation to F.I.R. No. 68/2016, Police Station Salasar District Churu, for offences under Ss. 302, 364, 120-B/34 IPC.

(2.) Heard learned counsel for the parties. Perused the material available on record.

(3.) Learned Counsel Shri Verma states that the petitioner is in custody since July, 2016 and only one witness has been examined at the trial. He urges that the deceased Bhawani Singh was himself a history-sheeter and was absconding when he was murdered. As per him, the principal allegations of the prosecution are attributed to co-accused Bahadur Singh. He drew the court's attention towards the statement of the witnes Narpat Singh who alleged that the co-accused Bahadur Singh went with the deceased Bhawani Singh in a car. As per prosecution, monetary dispute also existed between Bahadur Singh and the deceased Bhawani Singh. He thus, urges that the petitioner is totally innocent and has falsely been implicated in this case on mere conjectures and surmises and deserves indulgence of bail.