RITESH KHANDELWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail petition filed under section 439 of Cr. P. C. by mr. Tripurari Sharma Advocate on behalf of the applicant Ritesh Khandelwal pertaining to FIR no. 127/2009 of Police Station Karni Vihar, jaipur in the offence under section 452, 323, 504, 427, 147, 148 and 149 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 contended that the co-accused persons of this case have already been enlarged on bail by this court, hence, on the ground of parity, he may also be granted indulgence of bail.