RAHMAN KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail has been filed by the petitioner under Sec. 439 of the Cr.P.C. in connection with FIR No.41/2022, Police Station Merta G.R.P., District GRP Jodhpur for the offences under Ss. 420, 306, 384 and 120-B IPC.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor and also perused the material available on record.

(3.) Learned counsel for the petitioner submitted that co-accused Rahul Khan has already been enlarged on bail by a Coordinate Bench of this Court vide order dtd. 9/2/2023 in S.B. Criminal Misc. 2nd Bail Application No.1589.