MUKUT SINGH Vs. STATE

JUDGEMENT

(1.) This anticipatory bail application has been filed by the petitioner apprehending his arrest in connection with FIR No.77/2020, Police Station Bagadinagar, District Pali for the offences under Sections 447, 427, 354, 323 of IPC.

(2.) Learned counsel for the petitioner submits that similarly situated co-accused namely Vijendra Singh has already been enlarged on anticipatory bail by this Court and the case of present petitioner is similar to that of the co-accused, therefore, no useful purpose would be served by sending the petitioner behind the bars for indefinite time. Thus, the petitioner may be released on anticipatory bail.

(3.) Learned Public Prosecutor as well as counsel for the complainant vehemently opposed the prayer for anticipatory bail.