INDRA VISHNOI Vs. UNION OF INDIA

JUDGEMENT

(1.) This application for bail has been filed by the petitioner under Section 439 of the Cr.P.C. in connection with FIR No.RC7s-SC-1, New Delhi, for the offences under Sections 120B, 302, 364, 201 IPC.

(2.) Mr. Hemant Nahata, learned counsel for the petitioner, submits that the petitioner is behind the bars for more than 4½ years and being tried for the same offence as Mr. Parasram Bishnoi, who is a co-accused in the aforesaid FIR.

(3.) Informing that Parasram Bishnoi has been enlarged on bail by Hon'ble the Supreme Court vide order dated 27.07.2021, passed in Criminal Appeal No.693/2021, learned counsel claims parity and submits that the petitioner be also enlarged on bail.