MOHAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of Cr. P. C. by mr. Sanjay Mehla Advocate on behalf of the petitioner Mohar Singh in FIR No. 22/2009 of police Station Khedli District Alwar in the offences under Sections 143, 323, 341, 452, 427, 326 and 307 of I. P. C.

(2.) HEARD the learned counsel for the petitioner, the learned Public Prosecutor for the state and learned counsel for the complainant and perused the material on record.

(3.) LEARNED counsel for the petitioner has canvassed that co-accused persons namely Jai singh, Mukesh, Bhoor Singh, Ram Sahay, Kadu, pappu, Gagli and Hablu have already been granted anticipatory bail by the Co-ordinate Bench. The case of the petitioner is similar to that of the co-accused persons. Both the parties have compromised which is being verified by the learned counsel for the complainant. The petitioner is a school teacher, hence, the petitioner may also be granted indulgence of anticipatory bail on the ground of parity.