RAMA KISHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed by the applicant under Sec. 439 of the Cr.P.C. seeking regular bail in connection with FIR No. 267/2023 registered at Police Station Kotwali Churu, District Churu for the offences under Ss. 489-A, 489-B, 489-C, 489-D, 489-E and 120-B of Indian Penal Code.

(2.) Learned counsel for the applicant submitted that the co-accused namely Babulal and Amit have already been enlarged on bail by this Court vide its orders dtd. 13/2/2024 (passed in S.B. Cr. Misc. Bail Application No. 705/2024) and 8/2/2024 (passed in S.B. Cr. Misc. 2nd Bail Application No. 329/2024), respectively, and applicant's case is not different from that of co-accused.

(3.) Learned Public Prosecutor was not in a position to distinguish applicant's case from that of co-accused namely Babulal and Amit, who have been enlarged on bail.