- (1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. S. K. Gupta Advocate on behalf of the applicant Halkey @ Ram Avtar @ Pradeep pertaining to F. I. R. No. 36/2009 of Police station Kailadevi, District Karauli in the offence under Section 302, 201 and 120-B of IPC.
(2.) HEARD the learned counsel for the petitioner as also the learned Public Prosecutor appearing for the State and perused the relevant material available on record.
(3.) LEARNED counsel for the petitioner has canvassed that he has been falsely implicated and is in no way connected with the commission of offence of murder of Ravi Kant in the instant case. He has further contended that deceased ravi Kant had illicit relations with Ayushi. It was Ayushi, her brother and parents, who threatened to kill Ravi Kant. There is not even an iota of evidence emerging on record which may connect the petitioner with the offence of murder of deceased Ravi Kant. The petitioner has been in custody for quite a long time, hence, he may be granted indulgence of bail.;