VIKRAM VISHNOI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present third bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.65/2022, Police Station Jhanwar Jodhpur, for the offences punishable under Ss. 341, 395 of IPC.

(2.) The second bail application was dismissed by this Court on 18/11/2022. Learned counsel for the petitioner submits that similarly situated all the co-accused have already been granted bail by this Court and the case of the present petitioner is not distinguishable from the co-accused. The petitioner is in judicial custody since 12/5/2022 and the trial of the case will take sufficiently long time. Therefore, the benefit of bail should be granted to the accused-petitioner.

(3.) Learned Public Prosecutor has opposed the bail application.