SAJJAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The petitioner(s) has/have been arrested in FIR No. 0134/2019 of Police Station Kotwali, Barmer for the offence(s) punishable under Sec. (s) 306, 384, 389/120-B IPC. He/she/they has/have preferred this/these bail application(s) under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioners has submitted that the petitioners have falsely been implicated in this case. It is argued that the allegation of instigating the deceased to commit suicide is false. It is further submitted that the deceased was the Manager of Gram Sewa Sahakari Samiti Ltd. where some misappropriation of money took place in respect of loan transactions and it is quite possible that the deceased was disturbed because enquiry regarding misappropriation was going on against him and, therefore, he committed suicide. It is further argued that investigation from the petitioners has already been completed and they are in judicial custody. It is, therefore, prayed that the petitioners may be enlarged on bail.