HARISHANKER 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.280/2021 registered at Police Station Rajnagar, District Rajsamand, for offences under Ss. 420, 406, 467, 468, 471 and 120B 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 co-accused Shanti Lal (S.B. Cr. Misc. Bail Application No.4089/2022), Vikram Singh (S.B. Cr. Misc. Bail Application No.2490/2022), Seema (S.B. Cr. Misc. Bail Application No.2933/2022), Harisingh @ Hirasingh (S.B. Cr. Misc. Bail Application No.2934/2022), Chunni Lal (S.B. Cr. Misc. Bail Application No.3331/2022), Ratan Lal (S.B. Cr. Misc. Bail Application No.3332/2022) and Laxmi (S.B. Cr. Misc. Bail Application No.3333/2022) have already been enlarged on bail by coordinate Bench of this Court. Learned counsel further submitted that other co-accused persons Sanjay and Ajay have already been enlarged on bail by the competent criminal court. Learned counsel submitted that the case of the present petitioner is not distinguishable from that of above named co-accused persons. Learned counsel submitted that the petitioner is in judicial custody since 16/8/2023 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.