PRAHLAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned RR, and perused the case diary.

(2.) This is second bail applications filed by Prahlad after submission of the chargesheet. Shri J.R. Choudhary canvas that in the F.I.R., no allegation was levelled against the petitioner and even in, the earlier statement recorded u/s 161 Crimial P.C., no role was assigned to the petitioner, but in the supplementary statement, the allegations against the petitioner have also been levelled. The petitioner is of 16 years of age. Learned RR opposes the bail application.

(3.) Looking to the fact that no role was assigned to the petition in the F.I.R. and the earlier statement recorded u/s 161 Cr.P.C. and in view of the fact that this petitioner is of 16 years of age and taking into consideration the entire facts and circumstances of the case, it is just and proper to grant bail to the petitioner under Sec. 439 Crimial P.C.