SHOBH SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the accused-petitioner as well as learned Public Prosecutor and also perused the materials available on record.

(2.) The prosecution case, unfurled from the FIR No. 249/1996, reveals that accused-petitioner is charged for the offence under Sections 409, 420, 468, 471, 477-A and 120-B IPC and Sections 13(1)(c)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988.

(3.) Learned counsel for the accused-petitioner submits that other co-accused persons have already been granted anticipatory bail by this Court and the case of the present petitioner is not distinguishable than that of co-accused, therefore, the present petitioner may also be granted bail.