MANOJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. Mahesh Gupta Advocate on behalf of the applicant Manoj pertaining to F. I. R. No. 49/2009 registered at police station Kasba thana, District Baran, in the offence under section 457 and 380 of IPC.

(2.) HEARD the learned counsel for the petitioner, learned Public Prosecutor appearing for the State and perused the relevant material available on record.

(3.) LEARNED counsel for the petitioner has canvassed that the co-accused persons namely devi Singh, Santoshi, Narayan, Braj Mohan, kamlesh, Pradeep and Naresh have already been enlarged on bail by this Court by an order dated 06. 08. 2009, and the case of the petitioner is similar to those of the co-accused persons, hence, he may also be granted indulgence of bail on the ground of parity.