AJIT JANGID Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R.(C.R.) No.172/2019, Police Station Rajgarh, District Churu for the offence under Sections 302 and 120-B of IPC.

(2.) Heard learned counsel for the parties. Perused the material available on record.

(3.) Learned counsel for the petitioner submits that the petitioner is employee of principal accused Satveer. He further submits that the allegation levelled against the present petitioner is almost on the same lines as against the co-accused Anand Singh. He submits that the case of the present petitioner is not distinguishable from the case of the co-accused Anand Singh who has been enlarged on bail by this Court vide order dated 06.02.2020. The charge-sheet in the case has been filed. The conclusion of trial will take sufficient long time, therefore, it is prayed that the petitioner may be enlarged on bail.