- (1.) The instant bail application under Section 439 Cr.P.C. has been preferred on behalf of the petitioner who is in custody in connection with F.I.R. No.173/2015, registered at Police Station Badi Sadri, District Chittorgarh for the offences under Sections 147, 323 and 302 IPC.
(2.) Learned counsel for the petitioner contends that per se, the case as set up by the prosecution in the FIR and in the entire charge -sheet is unbelievable. The manner in which the informant claims that the incident took place is perse unnatural and improbable. He thus prays that the petitioner deserves to be released on bail.
(3.) Learned Public Prosecutor, on the other hand, vehemently opposed the arguments advanced by the counsel for the petitioner and urges that the petitioner does not deserve to be released on bail.;