CHANDRA SHEKHAR Vs. STATE

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with C.R. (FIR) No. 111/2021, Police Station Dangiyawas, District Jodhpur, for the offences under Ss. 302, 323 and 341 of IPC.

(2.) Heard learned counsel for the parties. Perused the material available on record.

(3.) Learned counsel for the petitioner submits that the charge-sheet in the case has been filed. He further submits that the allegations against the present petitioner are similar to the allegations levelled against the co-accused Karna Ram who has already been enlarged on bail by the co-ordinate Bench of this Court vide order dtd. 14/12/2021. The conclusion of trial will take sufficient long time, therefore, he prays that the petitioner may be enlarged on bail.