GOBARILAL Vs. STATE OF M P

JUDGEMENT

(1.) HEARD.

(2.) THIS is first application filed by the applicant under Section 439 of Cr.P.C. for grant of bail.

(3.) IT is submitted on behalf of the applicant that the applicant is in custody 02-07-2012. Other co-accused persons, namely Badri S/o Brajlal and Kadu @ Kadulal have already been enlarged on bail by this Court vide order dated 01/8/2012 passed in M.Cr.C.No.5835/2012 and M.Cr.C.No.5809/2012 respectively and there is a parity between the present applicant and other co- accused, Badri and Kadulal.