YOGESH Vs. STATE

JUDGEMENT

(1.) The petitioner seeks bail. He has been incarcerated from 14.03.2017.

(2.) There are ten co-accused of which one is absconding. Two of the co-accused that is Sanjay and Deepak has been enlarged on bail.

(3.) The learned Additional Public Prosecutor for the State submits that the other two co-accused had been enlarged on bail because no amount was recovered from them, whereas an amount of Rs. 40,000/- of the petitioner's share of the looted money was recovered from him. The other co-accused are stated to have apportioned the loot equally. However, this can hardly be ground for the denial of bail because the prosecution's case against all the co-accused is stated to be identical.