MAHENDRA KUMAR Vs. STATE

JUDGEMENT

(1.) This anticipatory bail application has been filed by the petitioner apprehending his arrest in connection with FIR No. 154/2021, Police Station Bijolia, Distt. Bhilwara for the offences under Ss. 406 & 420 of IPC.

(2.) Learned counsel for the petitioner submits that the similarly situated co-accused Shankar Lal has already been granted anticipatory bail by the Co-ordinate Bench of this Court vide order dtd. 17/2/2022 (S.B. Criminal Misc. Bail application No.1777/2022) and the case of the present petitioner is also similar to that of co-accused. Counsel further submits that no useful purpose would be served by sending the petitioner behind the bars for indefinite time. Thus, the petitioner may be released on anticipatory bail.

(3.) Learned Public Prosecutor vehemently opposed the prayer for anticipatory bail.