SATNAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.67/2023, registered at Police Station Anoopgarh, District Sriganganagar, for offences under Ss. 382, 307, 342, 341, 149, 332, 353, 147 & 148 of the IPC.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the materials available on record.

(3.) Learned counsel for the petitioner submits that similarly situated co-accused namely Gurdev Singh, Karm Singh, Resham Singh and Dharm Singh have already been enlarged on bail by this Court vide order dtd. 6/4/2023 (in CRLMB Nos.2295/2023 and 2297/2023) and order dtd. 21/4/2023 (in CRLMB No.4297/2023) respectively, and the case of present petitioner is not distinguishable from those of the co-accused. The petitioner is in judicial custody and the trial of the case will take sufficiently long time, therefore, the benefit of bail should be granted to the accused-petitioner.