AZEET SHAH Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The petitioner has been arrested in connection with FIR No.112/2021, Police Station Pur, District Bhilwara for the offences punishable under Ss. 364, 302, 201 & 397/34 of IPC & Sec. 4/25 of Arms Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner submits that the similarly situated co-accused namely Naresh @ Prince Vaishnav, has already been enlarged on bail vide order dtd. 26/5/2022, passed by a Co-ordinate Bench of this Hon'ble Court in S.B. Criminal Mis. Second Bail Application No.6838/2022. He further submits that the case of the present petitioner is akin to that of the co-accused who has been granted bail.