POONA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) I have heard learned counsel for the applicants as well as learned Public Prosecutor for the State and carefully gone through the impugned order.

(2.) It is contended by the learned counsel for the applicant that co-accused has already been granted bail by this Court and case of the present applicant is not distinguishable from that of other co-accused. Further, it is contended that the offence is triable by Magistrate.

(3.) Taking into consideration the facts and circumstances of the case and without expressing any opinion, I think it just and proper to enlarge the accused-applicant on bail.