RICHPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of second bail application filed under Section 439 of Cr. P. C. by Mr. Pradeep Mathur Advocate on behalf of the applicant Richpal pertaining to f. I. R. No. 240/2009 of police station Vaishali nagar, Jaipur, in the offences under Sections 379 and 411 of IPC.

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

(3.) LEARNED counsel for the petitioner has canvassed that the co-accused Vijay Pal has already been enlarged on bail by this Court and the case of the petitioner is similar to that of the co-accused person, hence, on the ground of parity, he may also be granted indulgence of bail.