LAWS(DLH)-2015-12-429

PANKAJ GAUTAM Vs. STATE

Decided On December 11, 2015
Pankaj Gautam Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Crl.M.A.18123/2015 (Exemption)

(2.) Counsel appearing on behalf of the applicant relies upon the order passed by this Court on 23.11.2015 whereby the applicant's mother namely, Asha Rani was released on anticipatory bail, to urge that he is entitled to parity.

(3.) The above submission does not come to the aid of the present applicant inasmuch as this Court has already rejected his application for anticipatory bail by way of a speaking order dated 14.10.2015, on grounds similar to the one taken by Asha Rani, mother of the applicant.