SUNIL KAREER 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.75/2020, Police Station Nokha, Distt. Bikaner for the offence under Ss. 302, 307, 324, 436, 427, 147, 148 and 149 of IPC.

(2.) Learned counsel for the petitioner submits that similarly situated co-accused have already been granted bail by this Court and the case of the present petitioner is not distinguishable from those of the co-accused. Challan of the case has already been presented and no investigation is pending. The petitioner is in judicial custody and the trial of the case will take sufficient long time. Therefore, the benefit of bail may be granted to the accused-petitioner.

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