NARAIN RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present second bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.121/2019, Sarwana Police Station, District Jalore, for the offence under Ss. 324, 332, 333, 353, 307/34 of IPC.

(2.) Heard. Perused the material available on record.

(3.) After the rejection of the first bail application of the petitioner on 21/7/2020, the co-accused Suresh Kumar has been enlarged on bail by a Coordinate Bench of this Court vide order dtd. 10/1/2023. He submits that the case of the present petitioner is not distinguishable from the case of the co-accused who has already been enlarged on bail by a Coordinate Bench of this Court. He, therefore, prays that the petitioner may be enlarged on bail.