SURENDRA SINGH 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 custody in connection with F.I.R. No.23/2016, Police Station- Jhanwar, Police Commissionerate, Jodhpur for the offences under Sections 341, 323, 342, 365, 411 and 395 of IPC.

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

(3.) It is submitted on behalf of the petitioners that the co- accused Mahesh Sharma @ Gandhi, Mukesh Sharma, Jai Singh, Sanjay, Vikram Singh Rathore, Bhuta Ram, Dhanraj @ Dhannaram @ and Anil Khileri have already been granted bail by this Court vide orders dated 17.11.2016, 28.04.2016, 26.08.2016 and 24.06.2016 and the case of the present petitioners is not distinguishable from the case of the co-accused who have already been released on bail by this Court. 3. The learned Public Prosecutor opposes the bail application but he is unable to distinguish the case of the present petitioners vis-a-vis the case of the co-accused persons who have been enlarged on bail.