KALURAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail has been filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') in connection with FIR No.323/2023, registered at Police Station Sojat City, District Pali for the offences under Ss. 147, 148, 149, 341, 302 and 120-B of the Indian Penal Code, 1860.

(2.) Mr. Udawat, learned counsel for the applicant submitted that the case of the present applicant is akin to that of the case of the co-accused, namely, Sharwan and Virendra, who are enlarged on bail by this Court vide order dtd. 9/1/2024 in S.B.Criminal Miscellaneous Bail Application No.16244/2023.

(3.) Learned Public Prosecutor vehemently opposed the bail application.