OMA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 of Cr.P.C. on behalf of the petitioner, who is in custody in connection with F.I.R. No. 168/2021 registered at Police Station Sadar, District Pali for the offences under Ss. 143, 341, 395, 427 and 149 of I.P.C.

(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 co-accused Dinesh and Tajendra have already been enlarged on bail by a Coordinate Bench of this Court vide Orders dtd. 12/1/2022 and 13/1/2022, respectively. Therefore, he prays that the petitioner may also be enlarged on bail.