CHOTHA RAM 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.164/2023, registered at Police Station Chohtan, District Barmer, for the offences punishable under Ss. 342, 323, 382, 364A and 506 IPC.

(2.) Heard learned counsel for the parties. Perused the material available on record.

(3.) Learned counsel for the petitioner submitted that the petitioner has been falsely implicated in the present case. He further submitted that the main accused Raghunath Prasad (S.B. Criminal Miscellaneous Bail Application No.10131/2023) has already been enlarged on bail by this Court vide order dtd. 18/8/2023 on the basis of the compromise between him and the complainant. Learned counsel for the petitioner submitted that in the FIR the specific allegation of kidnapping and demanding ransom levelled by the complainant against Raghunath Prasad, who has already been enlarged on bail. Learned counsel submitted that since main accused of the case has already been enlarged on bail on the basis of compromise, no fruitful purpose would be served by keeping the petitioner behind the bars for an indefinite period. On these grounds, learned counsel for the petitioner prayed that the petitioner may be enlarged on bail.