HARDEEP SINGH 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 passed by learned court below in connection with FIR No.39/2019 registered at Police Station Khuiyan, District Hanumangarh, for the offences under Ss. 302, 341, 332, 333, 353, 382, 427, 148, 149, 120-B of IPC.

(2.) Learned counsel for the petitioner submitted that the co- accused-(1).Ajrudeen @ Arju S/o Ahamad Amir, (2).Angrej Singh @ Geju S/o Satpal Singh, (3).Vishal @ Chhotu @ Baliya S/o Ved Prakash, and (4). Shahanbaj @ Saddam S/o Ahamad Amir have already been enlarged on bail by a co-ordinate Bench of this Court vide order dtd. 27/1/2023, 19/1/2023, 2/12/2022, 10/11/2022 respectively in S.B. Criminal Misc. Bail Application Nos.15631/2022, 342/2023, 14974/2022 and 5158/2022 respectively and the case of present petitioner is not distinguishable from that of the co-accused. He further submits that the accused-petitioner is in judicial custody and the trial of the case will take sufficiently long time to conclude. Therefore, the benefit of bail should be granted to the accused-petitioner.

(3.) Heard. Considering the arguments advanced by the counsel for the parties and looking to the overall facts and circumstances of the case, this court deems it just and proper to enlarge the accused-petitioner on bail.