RAMESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.85/2022 of Police Station Bhirani, District Hanumangarh for the offences punishable under Ss. 307, 336, 506 and 143 of IPC and Sec. 27 of the Arms Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Mr. Balwant Singh, the uncle of the petitioner, present-in-person, submits that the petitioner has falsely been implicated in the present case and co-accused Pawan Kumar @ Tiger, Vikas @ Chinku, Virendra @ Saniya and Rajeev Kumar have already been enlarged on bail by co-ordinate Bench of this Court vide orders dtd. 18/10/2022, 22/9/2022 and 6/9/2022 respectively. It is also submitted that the charge-sheet of the case has been filed. The accused-petitioner is behind bars and the trial of the case will take time. Therefore, it is prayed that the accused-petitioner may be enlarged on bail.

(3.) Learned Public Prosecutor has vehemently opposed the bail application.