MANJOOR MIYAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail petition filed under section 439 of Cr. P. C. by mr. Vinod Kumar Sharma Advocate on behalf of the applicant Manjoor Miyan pertaining to FIR no. 211/2009 of Police Station Shipra Path, jaipur in the offence under section 380 and 457 of IPC.

(2.) HEARD the learned counsel for the petitioner as also the learned Public Prosecutor 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 vijay Kumar, Vipad Kumar, Raju Kumar, Harun miyan, Sonu Kumar, Mumtaz and Sachin Kumar have already been enlarged on bail by this Court and the case of the petitioner is similar to those of the co-accused persons. The police after completion of investigation, has filed the charge-sheet in the court, which is pending trial, hence, on the ground of parity, he may also be granted indulgence of bail.