VISHNARAM JANGU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with FIR No.281/2021, Police Station Deachu, District Jodhpur for the offences punishable under Ss. 147, 148, 149, 427, 341 and 307 of IPC.

(2.) Learned senior counsel for the petitioner submits that co-accused Ashok, Banwari Lal, Bhagirath and Rakesh have been enlarged on bail by this Court. Learned senior counsel further submits that the case of the present petitioner is not distinguishable from the case of the co-accused persons who have already been released on bail. He, therefore, prays that the petitioner may be enlarged on bail.

(3.) The learned Public Prosecutor opposes the bail application but he is unable to distinguish the case of the present petitioner vis-a-vis the case of the co-accused persons who have been enlarged on bail.