MATADIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in FIR No.323/222 Police Station Parbatsar District Nagaur for the offences punishable under Ss. 143, 148, 149, 341, 323, 427, 307, 379 and 120-B of IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that similarly situated co-accused Vikash Kumar has already been granted bail vide order dtd. 4/1/2023 passed by a coordinate Bench of this Court in S.B. Criminal Misc. Bail Application No.24/2023.

(3.) Learned Public Prosecutor opposes the bail application.