- (1.) This IInd bail application has been filed under Section 439 CrPC seeking regular bail in FIR No. 83/2019 registered at Police Station, Virat Nagar, Distt. Jaipur for the offence under Section 307 and 397 IPC and Section 3 / 25 and 27 of Arms Act.
(2.) Heard learned counsel for the parties and perused the record.
(3.) Learned counsel for the petitioner submits that the petitioner is in judicial custody since long. He further submits that after the completion of investigation, challan has been filed and conclusion of trial is likely to take long time. He further submits that now no recovery is to be effected from the petitioner. He further submits that co-accused Tejpal, Vinod Kumar Jat and Jeetu @ Jitendra have been granted bail by the Coordinate Bench of this Court vide order dated 26.7.2019 in S.B. Cr. Misc. Bail Application No. 9846/2019; co-accused Kalu has been granted bail by the Learned counsel for the petitioner submits that the petitioner is in judicial custody since long. He further submits that after the completion of investigation, challan has been filed and conclusion of trial is likely to take long time. He further submits that now no recovery is to be effected from the petitioner. He further submits that co-accused Tejpal, Vinod Kumar Jat and Jeetu @ Jitendra have been granted bail by the Coordinate Bench of this Court vide order dated 26.7.2019 in S.B. Cr. Misc. Bail Application No. 9846/2019; co-accused Kalu has been granted bail by the Coordinate Bench of this Court vide order dated 19.7.2019 in S.B. Cr. Misc. Bail Application No. 8704/2019; co-accused Mintu has been granted bail by the Coordinate Bench of this Court vide order dated 26.6.2019 in S.B. Cr. Misc. Bail Application No. 7825/2019; and co-accused Harmohan has been grantedbail by the Coordinate Bench of this Court vide order dated 3.6.2019 in S.B. Cr. Misc. Bail Application No. 6296/2019. He further submits that the matter has been the matter has been compromised between the parties, hence the petitioner may be enlarged on bail.;