BANSHILAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This second application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with FIR No.284/2023 registered at Police Station Bichiwada, District Dungarpur, for offences under Ss. 452, 323, 325, 307 and 354/34 of IPC.

(2.) Learned counsel for the petitioner submitted that the petitioner has been falsely implicated in the present case. Learned counsel further submitted that co-accused Shankarlal (S.B. Cr. Misc. 2nd Bail Application No.15693/2023) has already been enlarged on bail by this Court vide order dtd. 12/1/2024. The order dtd. 12/1/2024 is reproduced herein below for ready reference:

(3.) Learned counsel urged that case of the present petitioner is not distinguishable from that of co-accused Shankarlal who has already been enlarged on bail. Learned counsel submitted that investigation against the petitioner has already been completed; the petitioner is in judicial custody and the trial of the case will take sufficiently long time, therefore, no fruitful purpose would be served by keeping the petitioner behind the bars for an indefinite period. On these grounds, he implored the Court to enlarge the petitioner on bail.