SANJAY KUMAR DAMOR Vs. STATE

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 574/2019 of Police Station Kotwali Banswara, District Banswara, for the offence punishable under Ss. 420, 467, 468, 471 & 120-B of IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that offences are triable by Magistrate and similarly situated co-accused Pawan Kumar, Rajmal, Naresh Kumar, Gautam Lal, Shrawan Kumar, Mohanlal and Vinod have been enlarged on bail and the case of present petitioner is similar to that of co-accused. 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.