LEKHRAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. Rohan Jain Advocate on behalf of the applicants pertaining to F. I. R. No. 281/2009 at police station Kotwali, District Baran, in the offences under Sections 147, 148, 149, 452, 307 and 323 of IPC as also Section 3 of SC/st (Prevention of Atrocities) Act.

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

(3.) LEARNED counsel for the petitioners has contended that the main accused of this case is om Prakash. So far as, the petitioners are concerned, their case is similar to that of the co-accused Jas Raj who has already been enlarged on bail by this Court. Hence, on the ground of parity, they may also be granted indulgence of bail.