RAGHURAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) SB Criminal Misc. Bail Application No. 11680/2021:-

(2.) Opposing the bail application, learned Public Prosecutor submitted that charge-sheet against the petitioner came to be filed under Section 299 CrPC and he was arrested recently. He submitted that the petitioner will face separate trial and he cannot avail benefit of judgment dated 21.11.2020. He submitted that eleven other criminal cases are pending against the petitioner under various provisions of Indian Penal Code including Sections 307, 395, 384 or 382 IPC. He, therefore, prayed for rejection of the bail application.

(3.) Heard learned counsels for the parties and perused the record.