DAVENDER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.130/2020, Police Station Ghamoodwali, District Sriganganagar, registered for the offences under Sections 395 and 120-B IPC.

(2.) Heard learned counsel for the petitioner through video conferencing and learned Public Prosecutor, present in person. Perused the material available on record.

(3.) Learned counsel for the petitioner has stated that benefit of bail was granted to co-accused persons Rajendra Kumar @ Raj, Sunil Kumar and Praveen Kumar and the case of the present petitioner is not distinguishable from the case of co-accused persons, therefore, benefit of bail may also be granted to the present petitioner.