RAM SWAROOP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This fourth application for bail under Sec. 483 BNSS has been filed by the petitioner who has been arrested in connection with F.I.R. No.68/2017 registered at Police Station Dudhwakhara, District Churu for offences under Ss. 302, 147, 148, 149 and 120-B of IPC.

(2.) Heard learned counsel for the parties at Bar. Perused the material available on record.

(3.) Learned counsel for the petitioner submitted that co-accused person namely Suryaprakash @ Shrawan Kumar (S.B. Criminal Miscellaneous Bail Application No. 15448/2024) has already been enlarged on bail by a co-ordinate Bench of this Court vide order dtd. 9/1/2025. Learned counsel submitted that the case of present petitioner is not distinguishable from that of the above named co-accused who has already been enlarged on bail.