BEERAM SINGH RAJPUT Vs. STATE

JUDGEMENT

(1.) Crl.M.A. 17804/2015 (Exemption) Exemption is granted subject to all just exceptions.

(2.) Counsel appearing on behalf of the applicant would urge that Koshlender Pandey, the co-accused has been granted interim protection till the 19.12.2015 by the trial court subject to his joining investigation. Counsel would then urge that by way of order dated 10.11.2015 three other coaccused, namely, Kuldeep Khare, Satish Makode and Kapil Sharma have also been granted interim bail consequent upon a compromise arrived at between the complainant and the said accused. It is contended that in terms of the aforesaid compromise arrived at between the parties some payment has been made by the co-accused to the complainant although remaining payment is yet to be made. In other words, the applicant seeks parity since the co-accused have been granted interim protection and the compromise entered into between the parties ought to enure to his benefit as well. Lastly, it is urged that the applicant herein has instituted a civil suit against the complainant and other party defendants.

(3.) The trial court did not find favour with the submissions made on behalf of the applicant and rejected his application for pre-arrest bail.