PRAVEEN PRAJAPAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.21/2017, Police Station Nagauri Gate, Jodhpur for the offences under Sections 342, 346, 367, 370 and 120B IPC.

(2.) Since the lawyers are abstaining from work, heard, Sh. Prajapati Bherulal (Father of the petitioner). Perused the material available on record.

(3.) It is submitted on behalf of the petitioner that the co- accused Rajesh Acharya, Manish Chouhan, Shrawan @ Beera Ram and Ismail have already been granted bail by this Court vide (2 of 2) [CRLMB-4710/2018] orders dated 18.11.2017 and 29.05.2017 and the case of the present petitioner is not distinguishable to the case of the co- accused who have already been released on bail by this Court.