SUKH RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Court perused the material available on record.

(2.) The petitioners have been arrested in connection with FIR No.87/2022, Police Station Sri Vijaynagar, District Sri Ganganagar for the offences punishable under Ss. 308, 452, 325, 323, 341, 147, 148 & 149 of IPC. They have preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioners submits that the similarly situated co-accused namely Ravi Kishan @ Tanna Ram has already been enlarged on bail vide order dtd. 11/5/2022, passed by a Co-ordinate Bench of this Hon'ble Court in SB. Criminal Misc. Bail Application No.5590/2022.