MOMEEN ALI MD. KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP.

(2.) This is an application for bail filed by accused no.4 in respect of C.R.No. 75 of 2022 dtd. 06/04/2022 registered with Dombivali Railway Police Station for the offence punishable under Sec. 384, 387, 364A, 342, 504, 120(B), 465, 468, 470, 471, 170, 171, 420, 34 of the Indian Penal Code, 1860.

(3.) The other 3 co-accused have been released on bail. The applicant seeks parity with co-accused Sunil Haricharan Sharma and Sukhakaran Atmaram Bishnoi who were released on bail by an order dtd. 15/12/2022 in Bail Application No. 3245 of 2022 passed by this Court. The said order reads thus :