HARENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in FIR No.206/2017 Police Station Sardarpura, Jodhpur City West for the offences punishable under Ss. 302/34 & 120-B of IPC and Sec. 3/25 of Arms Act. He has preferred this third bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner has pointed out that out of total 68 witnesses only 5 witness have been examined. He further submits that the petitioner is in custody for about five years and two months.

(3.) Learned counsel for the petitioner submits that similarly situated co-accused person, namely, Bhoma Ram has already been enlarged on bail.