RICHHPAL 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. I have also perused the challan papers.

(2.) It is contended by the learned counsel for the applicant that in this case accused persons namely Om Prakash, Vijay Kumar and Virendra have already ben enlarged on bail and against them there is no specific allegation. Further, it is contended that the case of the present applicant is not distinguishable from that of other co-accused because there is no specific allegation against him for inflicting any specific injury.

(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.