RAVI KUMAR 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.71/2023 registered at Police Station Keshrisinghpur, District Sri Ganganagar, for offences under Ss. 307, 147, 148 and 149 IPC.

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

(3.) Learned counsel for the petitioner submitted that as per the FIR, co-accused persons Tulli @ Salim, Pawan Kumar and Kirsandeep Singh inflicted injuries to the victim. Learned counsel further submitted that in the FIR, no specific act has been attributed to the petitioner. Learned counsel submitted that co-accused persons namely Shahad Akhtar @ Sibu @ Sebu (S.B. Cri. Misc. Bail Application No.10073/2023) and Shishpal (S.B. Cri. Misc. Bail Application No.11080/2023) have already been enlarged on bail by coordinate Bench of this Court vide orders dtd. 17/8/2023 and 6/9/2023 respectively. Learned counsel submitted that the case of the present petitioner is not distinguishable from that of above named co-accused persons as in the FIR, no specific act has been assigned to the petitioner as well. Learned counsel submitted that the petitioner is in custody and the trial of the case is likely to consume sufficiently long time. On these grounds, he implored the Court to enlarge the petitioner on bail.