DEVI LAL 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.207/2012, registered at Police Station Kotwali Nimbahera, District Chittorgarh for offences punishable under Sec. 307 IPC and under Sec. 3/25 the Arms Act.

(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 submits that co-accused person namely Shoeb Khan @ Shoeb Lala has already been enlarged on bail by a Coordinate Bench of this Court vide order dtd. 7/2/2020 in S.B. Criminal Misc. Bail Application No.1281/2020. The petitioner is in judicial custody and the trial of the case will take sufficiently long time to conclude, therefore, the benefit of bail may be granted to the accused petitioner. For ready reference, the order dtd. 7/2/2020 is reproduced here-in-below:-