VIKAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 481/2019 of Police Station Phalodi, District Jodhpur Rural for the offences punishable under Sec. 147, 148, 149, 323, 325, 307, 384, 395, 397, 398, 427, 436, 459, 460, 109 and 120-B of IPC and Sec. 5/27 of Arms Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that co-accused Birdaram, Kamal Vishnoi and Bhagirath Ram have already been granted bail by a coordinate Bench of this Court vide order dtd. 18/9/2020 and 15/7/2021 passed in S.B. Criminal Misc. Bail Application No.8464/2020, 8248/2021 and 8249/2021 respectively.

(3.) Learned Public Prosecutor has opposed the bail application, but is unable to refute the aforesaid factual matrix.