Pawan Kumar And Others vs State Of Rajasthan

Kuldeep Mathur, J

Learned counsel for the petitioners submitted that co-accused persons namely Suresh Kumar S/o Chhitarmal, Siyaram S/o Kailashchandra, Hetram S/o Hajarilal, Sanwalram S/o Kalyanmal, Rajesh S/o Arjunlal, Jitendra Kumar S/o Sh. Laxmichand and Brijesh S/o Shreelal have already been enlarged on bail by a co-ordiante Bench of this Court vide orders dated 30.01.2023 and 27.01.2023 respectively (S.B. Criminal Misc. Bail Application Nos.1242/2023, 1243/2023 and 417/2023). Learned counsel for the petitioners submitted that challan has already been filed and no recovery is due to be effected from the present petitioners. Learned counsel submitted that the petitioners are in judicial custody since long and the trial of the case will take sufficiently long time, therefore, the benefit of bail may be granted to the accused-petitioners.

Per contra, learned Public Prosecutor has opposed the bail applications and submitted that looking to the seriousness of the allegations levelled against the petitioners, the petitioners do not deserves to be enlarged on bail.

Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.

Having regard to the facts and circumstances of the case, looking to seriousness of the allegations levelled against the petitioners, this Court is not inclined to grant bail to the petitioners at this stage. However, petitioners shall be at liberty to file fresh bail applications after framing of charges.

Accordingly, the present bail applications are dismissed as not pressed with liberty.