KANJI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with FIR No.187/2021, registered at Police Station Sadar, District Banswara for offences punishable under Ss. 302 and 201 IPC.

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

(3.) Learned counsel for the petitioner submitted that co-accused namely Smt. Manisha has already been enlarged on bail by the Coordinate Bench of this Court vide order dtd. 2/1/2023 in S.B. Criminal Misc. Bail Application No.15385/2022 and the case of present petitioner is not distinguishable from that of the case of Smt. Smt. Manisha. The petitioner is in judicial custody and the trial of the case will take sufficiently long time, therefore, the benefit of bail may be granted to the accused petitioner.