RAFIK KHAN Vs. STATE BY SIRA P S

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned H C G P.

(2.) The petitioner is before this court praying that he may be enlarged on bail pending trial in S C No.110/2019. The petitioner has been charged with the allegation of commission of offence punishable under Sec. 395 of IPC by the respondent police. It is case of the petitioner that he has been falsely implicated in the above case. It is further submitted that co-accused has been enlarged on bail and that this court in respect of conviction for a similar offence in S.C. No.21/2017 has been pleased to suspend the sentence and enlarged him on bail. In the light of the said fact, learned counsel for the petitioner would submit that the petitioner is entitled to succeed and consequently be enlarged on bail.

(3.) Per contra, learned H C G P would submit that if petitioner is enlarged on bail, he is likely to abscond.