DURGESH SINGH Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the material available on record.

(2.) The petitioner(s) has/have been arrested in FIR/CR No. 217/2018 of Police Station Degana, Distt. Nagaur for the offence(s) punishable under Section(s) 395 and 201 IPC. He/she/they has/have preferred this/these bail application(s) under Section 439 Cr.P.C.

(3.) Learned counsel for the petitioners has submitted that co-accused persons namely Harsahay @ Harsh, Kayam Singh @ Harshwardhan Singh and Ajeet Singh @ Ajay have already been enlarged on bail by this Court while taking into consideration the fact that important prosecution witness i.e. Giriraj Meena and Karamsi Meena have not supported the prosecution story. It is further submitted that case of the petitioners is not distinguishable from the case of co-accused persons, who have already been enlarged on bail by this Court.