MEHTAB ALI @ GUPTA Vs. STATE

JUDGEMENT

(1.) These are two bail applications filed by Mehtab Ali and Mohd. Irfan Khan.

(2.) I have heard the learned counsel for the petitioners separately.

(3.) The arguments, which have been advanced by both the counsel, though separately, are almost on the same lines. It has been contended by them that the evidence, which has been recorded against the petitioners till date, does not show their involvement in the commission of the offence. It has also been contended by the learned counsel for the petitioners that the co-accused, on the basis of similar evidence, has also been released on bail and, therefore, the present petitioners be also extended the said benefit of bail.