VIJAY KUMAR TIWARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for anticipatory bail has been filed by the petitioner apprehending his arrest in connection with F.I.R. No. 565/2012, Police Station ACB, Bhilwara for the offence under Sections 13(1)(d), 13(2) of P.C. Act and 120-B I.P.C.

(2.) Heard learned Counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) The Counsel for the petitioner submits that co-accused Shambhu Dayal Nagar, Rati Ram and Chandmal Jain have been granted bail by Coordinate Benches of this Court vide orders dated 6.12.2017 and 17.1.2014 and the case of the present petitioner is not distinguishable from the case of the co-accused persons who have already been granted bail.