NIKHIL KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present second bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.201/2018, Police Station Sheoganj, District Sirohi for the offence under Ss. 147, 148, 364 & 302/149 of the IPC.

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

(3.) Learned counsel for the petitioner submits that after the rejection of the first bail application of the petitioner on 21/1/2020, the co-accused Rohit Kumar has already been granted bail by this Court vide order dtd. 15/12/2021 and the case of the present petitioner is not distinguishable from the case of the co-accused Rohit Kumar who has already been released on bail by this Court.