PUKHRAJ 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 dtd. 22/12/2022 passed by learned court below in connection with FIR No.330/2022 registered at Police Station Bichhwal, District Bikaner, for the offences under Ss. 308, 325, 323, 341, 427 and 34 of IPC. Learned counsel for the petitioner submits that similarly situated co-accused-(1).Narayan Ram @ Jainarayan S/o Oma Ram and (2). Keshu Ram S/o Chouru Ram in CRLMB No1634/2023, have already been enlarged on bail by this Court vide order dtd. 9/2/2023 and the case of the present petitioner is not worse to those of the co-accused. Challan has already been filed. The petitioner is an innocent person and has falsely been implicated in this case. He is in judicial custody and trial of the case will take sufficiently long time to be concluded.

(2.) Therefore, the benefit of bail should be granted to the accused-petitioner. Learned Public Prosecutor has opposed the bail application.

(3.) I have considered the arguments advanced before me and gone through the material available on record. Taking into account the facts and circumstances of the case, without commenting on the merits of the case, this Court deems it just and proper to release the petitioner on bail.