RAKESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Court perused the material available on record.

(2.) The petitioner has been arrested in connection with FIR No.37/2022 of Police Station Asop, District Jodhpur for the offences punishable under Ss. 143, 341, 365, 323, 325, 326 and 308 of IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner submits that there are no previous criminal antecedents of the present petitioner and the co-accused persons namely Koja Ram, Kailash and Gulab Ram have already been enlarged on bail by the learned trial Court vide order dtd. 12/5/2022. He further submits that the petitioner is in judicial custody, therefore, he prays that the petitioner be enlarged on bail.