ABHISHEK 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.51/2021, Police Station Gogamedi, District Hanumangarh for the offences punishable under Ss. 420, 406, 467, 468, 471 and 120-B of the IPC.

(2.) Learned counsel for the petitioner submits that the offences alleged to have been committed by the petitioner are triable by Magistrate and similar situated co-accused Ajay Singh has already been enlarged on bail by the co-ordinate Bench of this Court and the case of present petitioner is similar to that co-accused. The petitioner is in the judicial custody and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the accused-petitioner.

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