- (1.) This Criminal Misc. Bail Application has been brought under Section 439 of Cr.P.C., seeking regular bail in connection with F.I.R. No. 765/2019 registered at Police Station Kardhani, Jaipur for offence under Sections 120-B , 307 IPC and Section 3 / 25 of the Arms Act.
(2.) Heard learned counsel for the accused petitioner through video conferencing and perused the record.
(3.) It has been argued on behalf of the petitioner that he has been falsely implicated in this case. Charge-sheet has been filed. As per the statement of witness-Chandra Singh, who is the main injured in this case injury dangerous to life was caused by co- accused Sagar Singh and another allegation of injury from fire arm is on the co-accused Jitendra Singh, who has already been released on bail. The allegation against the petitioner is under Section 307 and 120-B IPC. Trial of the case will take time. The petitioner is in custody for the last four months.;