VIKAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail applications have been filed under Section 439 Cr.P.C. on behalf of the petitioners, who are in judicial custody in connection with F.I.R. No.252/2020, Police Station Dovra, District Dungarpur, registered for the offences under Sections 147, 148, 149, 341, 394, 436, 284, 269, 270, 283, 336, 120-B IPC and Sections 3 of PPDP Act.

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

(3.) Learned counsel for the petitioners has stated that benefit of bail was granted to co-accused persons-Ramesh, vide order dated 24.11.2020 and Chinal as well as Bhagu vide order dated 12.11.2020; offences against the petitioners are similar in nature to that of the co-accused, therefore, benefit of bail may also be granted to the petitioners.