GOVIND RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for petitioners Govinda Ram, Jodha Ram @ Birdhi Chand, Sheopal and Om Prakash, learned PP for the State as well as learned counsel for the complainant and perused the relevant documents produced before me.

(2.) It is inter-alia contended that similarly situated co-accused persons Balvir s/o Govind Ram, Jagan s/o Govind Ram and Ram Niwas s/o Govind Ram have already been enlarged on bail by this court vide order dated 2.9.2005 and the case of the present petitioner is not in any way graver or distinguishable from their case. Learned PP has opposed the bail application.

(3.) Having considered the submissions made at the bar, the nature of accusation, the materials on record, the fact that similarly situated co-accused persons have already been enlarged on bail and all other facts and circumstances of the case, I find it a case fit for grant of pre-arrest bail to the petitioner.