SURESH SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. who has been arrested in connection with FIR No.57/2022 registered at Police Station Anadra, District Sirohi for the offence punishable under Ss. 147, 148, 149, 302 and 120-B of the IPC.

(2.) Learned counsel for the petitioner submits that similar situated co-accused persons viz., Narpat Singh, Doongar Singh, Man Singh, Parbat Singh and Indar Singh have already been granted bail by this Court and the case of the present petitioner is not distinguishable. Challan of the case has already been presented. The petitioner is in the judicial custody since 25/3/2022 and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the accused-petitioner.

(3.) Learned Public Prosecutor has opposed the bail application.