MAGNA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No. 60/2019, Police Station Sadar, District Barmer for the offences under Ss. 147, 148, 332, 353, 224 and 225/149 of IPC.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) It is submitted on behalf of the petitioner that the co accused Mukanaram, Kesaram and Chutararam have been granted bail by the learned trial Court itself vide order dtd. 30/3/2019 and the case of the present petitioner is not distinguishable from the case of the co-accused who have been released on bail by the learned trial Court.