MAHAVEER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present second bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with FIR (CR) No.67/2021, Police Station Matoda, District Jodhpur for the offence punishable under Ss. 147, 148, 149, 364, 302 and 120-B of IPC.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioner submits that after rejection of the first bail application of the petitioner on 24/2/2022, co-accused Om Prakash @ OP and Sunil have been enlarged on bail by the learned trial court vide orders dtd. 15/2/2022 and 7/5/2022 respectively. Learned counsel further submits that the case of the present petitioner is not distinguishable from the cases of the co-accused persons Om Prakash and Sunil who have already been released on bail. He, therefore, prays that the petitioner may also be enlarged on bail.