PRITHVI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application has been filed by the petitioner under Sec. 439 Cr.P.C against the order impugned passed by learned court below in connection with FIR No.541/2020 registered at Police Station Sangaria, District Hanumangarh, for the offences under Ss. 147, 148, 149, 323, 341, 325 and 326 of IPC.

(2.) Learned counsel for the petitioner submits that the co- accused-(1). Harshdeep @ Arshdeep S/o Shri Kheta Singh, (2). Pradeep Singh S/o Shri Amar Pal Singh, and (3). Bharvindra Singh @ Bhupendra Singh S/o Shri Kuldeep Singh have already been enlarged on bail by a co-ordinate Bench of this Court in S.B. Criminal Misc. Bail Application Nos.784/2022 and 783/2022 vide order dtd. 12/9/2022 and the case of present petitioner is not distinguishable from that of the co-accused. He further submits that the accused-petitioner is in judicial custody and the trial of the case will take sufficiently long time to conclude. Therefore, the benefit of bail should be granted to the accused-petitioner. For ready reference order dtd. 12/9/2022 is reproduced hereinbelow:-

(3.) Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced at the bar, this Court is of the opinion that it is a fit case for grant of anticipatory bail to the petitioners under Sec. 438 Cr.P.C.