MANPREET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.156/2020, Police Station Sri Karanpur, District Sri Ganganagar, registered for the offence under Sections 304 & 120-B of the Indian Penal Code.

(2.) Heard and considered the arguments advanced by the learned counsel for the petitioner and counsel for the complainant appearing through video conferencing as well as learned Public Prosecutor present in person. Perused the material available on record.

(3.) Learned counsel for the petitioner stated that petitioner has wrongly implicated in this case due to political pressure; F.I.R was lodged after a delay of 12 days by mother of deceased; there is no iota of evidence against the petitioner in regard to death of deceased (Amritpal Singh). Learned counsel for the petitioner further stated that deceased and petitioner was friend and sportsmen; death was caused due to excess use of drug and it was taken by deceased himself; charge-sheet has been filed; and that the trial will take time. With these submissions, learned counsel for the petitioner prayed that the benefit of bail may be granted to the accused-petitioner.