RAJKUMAR 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.21/2023 registered at Police Station Napasar, District Bikaner for the offences under Ss. 323, 341, 325, 307 and 34 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 the co-accused Taruram (S.B. Criminal Miscellaneous Bail Application No.2998/2023) has already been enlarged on bail by this Court vide order dtd. 19/5/2023. Learned counsel further submitted that the case of the present petitioner is not worse than that of the co-accused Taruram, who has already been enlarged on bail.