SURESH SETH Vs. ASSISTANT DIRECTOR

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above has come up before this Court under Sec. 439 CrPC seeking regular bail.

(2.) In paragraph 45 of the bail petition, the accused declares that there are no criminal antecedents against the petitioner.

(3.) Since the main accused-Vikram Kumar Seth was granted regular bail by the Co-ordinate Bench of this Court vide order dtd. 22/3/2022 passed in CRM-M-35565-2021 and the said order was never assailed by the respondent before the Supreme Court, case of the petitioner is squarely covered on the grounds of parity, as such there would be no ground for rejecting the bail subject to complying with the conditions mentioned in this order.