BADRU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail has been filed by the petitioners under Section 439 of the Cr.P.C. in connection with FIR No.24/2019 Police Station Parbatsar, District Nagaur for the offence under Section 395 IPC.

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

(3.) Learned counsel for the petitioner submits that the coaccused Ramesh @ Shanker, Rodu Banjara, Parsi @ Aisi, Raju S/o Privhti and Raju S/o Madan have been enlarged on bail by this Court vide order 01.03.2019 in S.B. Misc. Bail Application No.2517/2019, against whom common/identical allegations had been leveled and the petitioner has been ropped in only on the basis of statement of co-accused.