GIRDHARI RAM 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 No. 238/2011, Police Station Osia, District Jodhpur, for the offences under Ss. 341, 323, 324 and 302 IPC.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor and also perused the material available on record.

(3.) Learned counsel for the petitioner submits that though, petitioner and the complainant are close relatives, his name was not given while lodging the FIR. From the record of the challan papers, learned counsel points out that the petitioner was not even named by the other complainant and only in one of the statement under Sec. 161 Cr.P.C. of Ashok Kumar, name of the petitioner has been mentioned and thus, the petitioner has been unnecessary roped in by the police authorities.