MOHAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail has been filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') in connection with FIR No.323/2023, registered at Police Station Sojat City, District Pali for the offences under Ss. 147, 148, 149, 341 and 302 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC').

(2.) Mr. Udawat, learned counsel for the applicant submitted that the case of the applicant ' Mohan Lal is identical to that of co-accused Sharwan and Virendra @ Vakil, who have been enlarged on bail in S.B. Criminal Miscellaneous Bail Application No.16244/2023, decided on 9/1/2024.

(3.) Learned Public Prosecutor and learned counsel for the complainant are not in a position to dispute the aforesaid position of facts and law.