JITENDRA 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. 68/2023 registered at Police Station Ambamata, District Udaipur for the offences under Ss. 302, 115 and 120-B of Indian Penal Code.

(2.) Learned counsel for the applicant argued that many of the co-accused persons including one Bharat Singh have been enlarged on bail and the applicant's case is not different from that co-accused, (Bharat Singh) inasmuch as, the allegations against the applicant is only that he had arranged for pistol and cartridges.

(3.) Learned Public Prosecutor and learned counsel for the complainant could not dispute the aforesaid position.