NINJA 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.220/2020, Police Station Rawla, District Sri Ganganagar, for the offences punishable under Ss. 307, 323, 341, 382, 143 of IPC.

(2.) Counsel for the petitioner submits that similarly situated co-accused Prince has 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 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.