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Judgment
12 paragraphs · 235 wordsThe present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.235/2020
registered at Police Station Dablana, District Bundi for the offence(s) under Section(s) 341, 323, 307 & 34 of IPC and later on for the offences under
Sections 341, 323, 324, 326 & 307 of IPC and Section 4/25 of the Arms Act.
It is contended by learned counsel for the petitioner that the petitioner has falsely been implicated in this case. He submitted that the petitioner is in
judicial custody, charge-sheet has been filed, trial of the case will take time, he has no criminal antecedents and prays for his release on bail.
Learned Public Prosecutor assisted by learned counsel for the complainant opposing the bail application submitted that there is specific allegation
against the petitioner of inflicting stab wound injury on vital part of body of Fazlu which as per the medical opinion has been found to be dangerous to
life and therefore the petitioner does not deserve indulgence of bail.
Taking into consideration the submissions advanced by learned counsels for the respective parties, the nature and gravity of the allegations against
the petitioner and the material available in the charge-sheet; but, without expressing any opinion on the merits of the case, I am not inclined to enlarge
the petitioner on bail.
The bail application is rejected accordingly.