ANURAG GUPTA Vs. STATE CHANDIGARH

JUDGEMENT

(1.) Dr. Sodhi Ram and Dhan Singh coaccused of the petitioner filed a petition in the Apex Court. The Apex Court passed the following order :-

(2.) On the basis of the order of Apex Court the other co-accused namely Sukhwinder Singh and Ashwani Kumar Gupta were allowed bail. The petitioner also applied for bail before the Special Judge on the basis of parity but the learned Special Judge declined the bail application of the petitioner on the ground that order dated 17.1.2001 passed by the High Court is in operation and if he allows bail, it will tent amount to interference in the order.

(3.) At the hearing it was admitted that allegations against the petitioner and co-accused are the same. So in view of the order passed by the Apex Court, the interim order passed by this Court on 17.1.2001 shall continue till the conclusion of trial and petitioner will remain on bail during the pendency of trial.