LADU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of second bail application filed under Section 439 of Cr. P. C. by Mr. P. S. Sirohi Advocate on behalf of the applicant Ladu Ram pertaining to F. I. R. No. 160/2009 registered at police station Vika (Vishvakarma), Jaipur in the offence under section 457 and 380 of IPC.

(2.) HEARD the learned counsel for the petitioner, learned Public Prosecutor appearing for the State and perused the relevant material available on record.

(3.) LEARNED counsel for the petitioner has canvassed that the co-accused persons namely narayan and Mahaveer have already been enlarged on bail by the co-ordinate Benchs and the case of the petitioner is similar to those of the coaccused persons. They have been in custody for the last 70 days. The police after completion of investigation, has filed the charge-sheet before the court and the court has set forth the charges against them. The case is pending trial, which is likely to take time, hence, in these changed circumstances, the petitioner may also be granted indulgence of bail.