AMEEN SHAH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for grant of bail has been filed by the petitioner under Sec. 439 of the Cr.P.C. in connection with FIR No. 03/2019 registered at Police Station Jamsar, District Bikaner for the offences under Ss. 302, 450 and 34 IPC.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor assisted by learned counsel for the complainant and also perused the material available on record.

(3.) Mr. Panwar, learned counsel for the petitioner submits that in the case under Sec. 302 IPC, charge-sheet wherein has been filed against the petitioner, similarly situated/co-accused-Fajal Shah, has been enlarged on bail by this Court, vide order dtd. 22/5/2019 passed in Criminal Misc. Bail Application No. 5424/2019. Learned counsel, inviting attention of the Court towards the said order, submits that not only the allegation levelled against the petitioner and said Fajal Shah are similar, but also there is no additional evidence against the petitioner, for which he should be refused bail.