ANNU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present second bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.123/2016, Police Station Bhirani, District Hanumangarh for the offence under Ss. 395, 458, 342 and 323 of IPC.

(2.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material available on record.

(3.) Learned counsel for the petitioner submits that after rejection of the first bail application of the petitioner on 9/11/2020, co-accused Vinod @ Gunga, Hari Ram @ Ram Singh @ Buda and Lala @ Budh Singh have been enlarged on bail by the Coordinate Benches of this Court vide orders dtd. 22/2/2022 and 1/4/2022 respectively. He further submits that the case of the present petitioner is not distinguishable from the case of the co-accused persons who have been enlarged on bail. Therefore, it is prayed that the petitioner may be enlarged on bail.