VISHWAJEET Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard. Case diary of Crime No. 83/2000 of Police Station Bairla, for offence punishable under Sections 302, 120B/ 34. I.P.C. perused.

(2.) The matter has been taken up for hearing in view of l.A. No. 290/2001 filed by the concerned S.H.O. Fedrick Kerketta of Police Station Bairla. As the diary is available the matter is finally heard.

(3.) Shri F.S. Khare, learned counsel for the applicant - Vishwajeet in Misc. Cr. C. No. 911/2001 and applicant Hariya alias Harish alias Harish Chandra in Misc. Cr. C. No. 934/2001, submits that coaccused Roshan and Linga Raju from whom country made revolver and cartridges were recovered, have already been admitted to bail, therefore, the applicant Hariya who is facing almost similar allegations, deserves to be released on bail. He further submits that co-accused David from whom no recovery has been made has already been admitted to bail, therefore, the applicant Vishwajeet from whose possession no recovery has been made deserve to be released on bail.