DEVENDRA KACHHAWAHA,J. - (1.) The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.18/2020, Police Station Makrana, District Nagaur, registered for the offence under Sections 342, 365, 384, 392/34 of the Indian Penal Code and 3/25 Arms Act.
(2.) Learned counsel for the petitioner appearing through video calling stated that benefit of bail have already been granted by coordinate Bench of this Court to co-accused persons, namely, Gurupratap Singh Bhati, Malkeet Singh @ Malkiyat and Vijendra Singh Rajawat; charge-sheet has been filed; further investigation and trial will take sufficiently long time. With these submissions, learned counsel for the petitioner prayed that the benefit of bail may also be granted to the accused-petitioner.
(3.) Per contra, learned Public Prosecutor has opposed the bail application and stated that accused-petitioner belongs to Jalandhar, Punjab and three other cases are pending against the accused-petitioner.;