GAUTAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the applicant and the learned A.P.P. for the respondent/State.

(2.) The applicants are seeking bail in C.R.No.0170 of 2023 registered with Sillod Rural Police Station, District Aurangabad, for the offences punishable under Ss. 302 and 201 read with Sec. 34 of the Indian Penal Code.

(3.) Firstly, the applicants are claiming bail on parity. The co- accused Bhaskar has been granted bail by this Court specifically observing that there are bare allegations against him that he took away the sickle and wooden log allegedly used for the assault. There is no similarity and there are specific allegations against the present applicants. Hence, parity would not apply.