ROSHAN 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 judicial custody in connection with F.I.R. No.12/2021 registered at Police Station Bhupalsagar, District Chittorgarh registered for the offences punishable under Ss. 460, 302, 201 and 392 of the IPC.

(2.) Learned counsel for the petitioner submits that similar situated co-accused persons, viz., Ratan Lal @ Tali and Dashrath have already been enlarged on bail by this Court and the case of present petitioner is not distinguishable. Recovery of ornaments has already been made from all the four accused including the present petitioner. Counsel further submits that the petitioner has been implicated in this case only on the basis of interrogation note and there is no other direct evidence against him. The petitioner is in judicial custody and trial of the case will take sufficiently long time. Therefore, it is prayed that benefit of bail may be granted to the petitioner.

(3.) Learned Public Prosecutor has opposed the prayer made by learned counsel for the petitioner.