RAVI PRAKASH Vs. STATE

JUDGEMENT

(1.) This order dispossess a petition under section 438 Cr. P.C. seeking bail in FIR No. 97/2012 under section 452/323/427/506/34 IPC, P.S. Jagatpuri.

(2.) The allegations against the petitioners Ravi Prakash, Amit and Gagan are that they along with their co-accused Rakesh armed with dandas and lathies forcibly entered the house of the complainant and started beating him and his sons and caused them injuries and threatened them to be killed. Thereafter they damaged the cars of the complainant parked just outside the house with dandas and lathies.

(3.) The only ground on which the bail is sought is that the petitioners and their associates also received injuries in the incident and a cross case was registered against the complainant party also. It is also urged that the petitioners were entitled to be released on bail on the ground of parity since the complainant and his associates, who are the accused in the cross case, have already been released on bail. Reliance was placed on the judgment of Bashishth Singh and another Vs. State of Bihar, 2002 AIR(SC) 487.