RANVEER 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.148/2020, registered at Police Station Rajiyasar, District Sriganganagar, for offences under Sec. 302/34 I.P.C.

(2.) Learned counsel for the petitioner submits that after getting the statements recorded of eye witnesses namely Mahender and Sandeep Jkumar by the competent criminal Court on 6/3/2021 and 3/4/2021 respectively, the Co-ordinate Bench of this Court has enlarged on bail the co-accused namely Suresh Kumar vide order dtd. 8/7/2021 in Criminal Misc. Bail Application No.8270/2021. Learned counsel further submits that the case of present petitioner is not distinguishable to that of the co-accused.

(3.) 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. For ready reference, the order dtd. 8/7/2021 is reproduced hereinbelow:-