HANUMAN Vs. STATE

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.123/2021, Police Station Kachola, District Bhilwara, for the offences punishable under Ss. 452, 302/34, 120B, 212, 225 of IPC and Ss. 3/25 and 4/25 of Arms Act.

(2.) Counsel for the petitioner submits that similarly situated co-accused Rajendra @ Rajesh, Suraj @ Suresh and Sheru 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. Counsel further submits that the main allegation has been levelled against the accused persons Kuldeep Singh and Tejandra @ Ranu. 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.