BABU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the accused applicant, Shri B.S. Chauhan, as well as the learned Public Prosecutor.

(2.) Perused the material available on record.

(3.) It is urged by the learned counsel for the accused applicant that FIR No. 75/2000 was lodged against the accused applicant alongwith 11 other co-accused, at police station Mandrail District Karauli and the accused applicants side also lodged an FIR No. 76/2000 against the complainant side on the same police station. Cross cases are registered against both side. It is urged by the learned counsel for the accused applicant that accused applicants side received 54 injuries and some of these are grievous, whereas, 'the complainant side received 29 injuries. It is further submitted by the learned counsel for the accused applicant that 10 co-accused have already been granted bail and on the ground of parity the present accused applicant is entitled to be enlarged on bail.