RAJU 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 custody in connection with F.I.R. No.14/2020, Police Station Gogunda, District Udaipur for the offences under Section 379 and 414 of IPC.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) It is submitted on behalf of the petitioner that the co-accused Laxman @ Lasan has already been granted bail by this Court vide order dated 10.02.2020 and the case of the present petitioner is not distinguishable from the case of the co-accused who has already been released on bail by this Court.