GAJENDRA Vs. STATE

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No. 133/2018, Police Station Jalore Kotwali, District Jalore, for the offence under Ss. 302/34, 302/120-B IPC.

(2.) Learned counsel for the petitioner submits that the petitioner is not named in the FIR and the co-accused Ajay @ Vijay has been granted bail by this Court. The case of the accused petitioner is also similar to that of to co-accused. 15 prosecution witnesses have been examined and not a single word has been alleged against the accused petitioner.

(3.) Learned Public Prosecutor has opposed the bail application.