TOSIF RAJJA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 14/2018 registered at Police Station Malsisar District Jhunjhunu for the offence(s) under Ss. 457, 380, 411 of IPC.

(2.) Counsel for the petitioner submits that co-accused Vinod Kumar has already been released on bail by the Co-ordinate Bench of this court vide order dtd. 28/9/2018 passed in S.B. Criminal Misc. IInd Bail No. 12057/2018. Counsel further submits that his case is similar to Vinod Kumar. Counsel further submits that the challan has been presented in this matter and the trial will take long time.

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