UMMED SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.290/2021, Police Station Kotwali Jalore, District Jalore, for the offences punishable under Ss. 452, 323, 354, 427 of IPC and Ss. 7/8, 16/17 of Protection of Children From Sexsual Offence Act, 2012.

(2.) Counsel for the petitioner submits that similarly situated co-accused Bhera Ram and Hukam Singh have already been enlarged on bail by the Co-ordinate Bench of this Court and the case of the present petitioner is similar to that of co-accused. Challan of the case has already been presented. The accused-petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.

(3.) Learned Public Prosecutor vehemently opposed the bail application.