PRABHU LAL 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.11/2021, Police Station Kareda District Bhilwara for the offences under Ss. 143, 365, 342, 323, 302, 201, 120-B, 34 of IPC.

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

(3.) It is submitted by learned counsel for the petitioner after rejection of the first bail application of the petitioner by this court vide order dtd. 3/2/2022, co-accused Pappu Lal and Lokesh Chandra have been enlarged on bail by this court vide order dtd. 22/9/2022. Learned counsel further submits that the case of the present petitioner is not distinguishable from the case of co-accused persons who have already been enlarged on bail by this court. Therefore, it is prayed that the petitioner may be enlarged on bail.