HEMANT SINDHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.03/2021, registered at Police Station Mandar, District Sirohi, for offences punishable under Ss. 332, 353, 307/34 of Indian Penal Code and 3/25, 27 Arms Act.

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

(3.) Learned counsel for the petitioner submits that similarly situated co-accused namely Kamlesh, Rajvir @ Raju, Sumit Kumar and Daulat Lal have already been enlarged on bail by the trial court itself and the case of the present petitioner is not distinguishable to those of the co-accused. The petitioner is in judicial custody and the trial of the case will take sufficiently long time, therefore, the benefit of bail should be granted to the accused-petitioner.