MANOHAR 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.4/2024 registered at Police Station Mandal, District Bhilwara for the offences under Ss. 395 and 120B of 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 Dheeraj Singh (S.B. Criminal Miscellaneous Bail Application No.1842/2024) has already been enlarged on bail by this Court vide order dtd. 18/4/2024. Learned counsel for the petitioner submitted that the case of the present petitioner is not distinguishable from that of the above named co-accused person, who has already been enlarged on bail.