RAJESH KUMAR @ RAJA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Crimial P.C. The petitioner has been arrested in connection with F.I.R. No. 429/2012, registered at Police Station Nohar for the offences under Sections 452, 364, 323, 325, 327, 329,147,148 and 149,1.P.C.

(2.) Learned counsel for the petitioner submits that in this case, the principal allegations of the prosecution are against co-accused Sultan Khan. He submits that co-accused Sultan Khan and Prem Kumar @ Kalu Ram have already been granted bail by the order of this Court dated 10.10.2012 passed in S.B. Criminal Misc. Bail Application No. 7371/2012. He thus submits that the petitioner deserves to be granted bail.

(3.) Per contra, learned Public Prosecutor has opposed the bail application.