PRAVEEN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record of the case.

(2.) Learned counsel for the petitioner submits that co-accused has been granted bail. The petitioner will not commit same or similar offence during the period of bail, if granted. Petitioner is behind the bars for the last more than eight months and otherwise also he will face the trial.

(3.) On the other hand, learned public prosecutor has opposed the bail application.