MUNAVAR MOHD YOUNUS SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned counsel for the applicant-accused and the learned APP for the State.

(2.) PERUSED application and the material available on record.

(3.) THE applicant is implicated in the alleged offence on the basis of identification parade; wherein, he was identified as one of the person involved in the commission of offence. THE learned counsel appearing for the applicant submits that one Mahroof Asif Ali was also identified in the identification parade as one of the co-accused. This person has been granted bail by the learned Additional Sessions Judge, Raigad at Alibag vide order dated 22.12.2007. THE learned counsel for the applicant submits that on parity the present applicant would also be entitled for bail. This submission is opposed by the learned A.P.P.for the State.