SANDEEP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.226/2022 of Police Station Sadar, District Hanumangarh for the offence punishable under Ss. 458, 395, 397, 384, 342 IPC. He has preferred this third bail application under Sec. 439 Cr.P.C.

(2.) The second bail application was dismissed by this Court vide order dtd. 21/11/2022. Counsel for the petitioner submits that co-accused Udai Lal @ Jelly has already been enlarged on bail by a coordinate Bench of this Court and the case of the present petitioner is similar to that of the co-accused. The accused-petitioner is inside the jail since 9/7/2022 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 has opposed the third bail application. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Sec. 439 Cr.P.C.