MOHD. MEHMOOD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THE applicant is accused No.2 in crime number 104/2001 registered in Gobara Navapara Police Station for the offence punishable under Section 34A of the M.P. Excise Act, 1915 (for short the Act).

(2.) IT is submitted by the learned counsel for the applicant that accused No.1 Ramesh Sahu and Raju Sahu in the said crime has been released on bail by this Court by its order dated 17.01.2002. A copy of the said order passed by this Court has also been produced. It is clear from the said order that this Court released the said accused on bail on certain conditions.

(3.) SINCE the accused No. 1 himself has already been released on bail by this Court on having regard to the nature of the offence alleged against the applicant the applicant is also entitled for same relief.