SAMSHAD 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 F.I.R. No.69/2021, Police Station Dhudwakhara District Churu for the offences under Ss. 341, 323, 458, 394, 395/34 of IPC.

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

(3.) It is submitted by learned counsel for the petitioner that charge sheet in the case has been filed. Co-accused Saddam Husain @ Makdi has been enlarged on bail by a coordinate bench of this court vide order dtd. 14/12/2021 and the case of the present petitioner is not distinguishable from the case of co- accused who has already been enlarged on bail. Therefore, it is prayed that the petitioner may be enlarged on bail.