SHARWAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of Cr. P. C. by shri Ajay Singh Advocate on behalf of the petitioner pertaining to F. I. R. No. 131/2007 of police Station Kotwali District Jahlawar in the offence under Section 382 of I. P. C.

(2.) HEARD the learned counsel for the petitioner as also the learned Public Prosecutor for the State and perused the material on record.

(3.) LEARNED counsel for the petitioner has canvassed that vide order dated 31. 03. 2009 the bail petition of Deepa and Sharwan was dismissed by the Additional Sessions Judge (Fast Track)Jhalawar. Co-accused Deepa has already been enlarged on bail by the Co-ordinate Bench on 29. 05. 2009. The case of the petitioner is similar to that of co-accused. Hence, on the ground of parity, the petitioner may be granted indulgence of bail.