LILU RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition is filed seeking regular bail in FIR No. 57, dtd. 18/1/2022, under Ss. 406, 420, 467, 468, 471 and 120-B IPC, 1860, registered at Police Station City Fatehabad, District Fatehabad.

(2.) Learned counsel for the petitioner claims parity with coaccused who was granted regular bail by this Court on 20/7/2022, this Court passed the following order:-

(3.) Learned counsel for the State though opposes the prayer for grant of bail, but is not in a position to distinguish the case of the petitioner qua the co-accused so far as grant of bail is concerned.