MOHAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and the learned Public prosecutor for the State and also perused the documents on the record.

(2.) The petitioner is charged to have committed offence under Section 395 of the Indian Penal Code. It is contended by Shri P. Balwada that co-accused Ram Singh has already been released on bail by this Court in S.B. Cr. Misc. Bail Application No. 1374/1989 by order dated 28/5/1989. It is given out that this accused petitioner stands on better footing than Ram Singh who is said to have written a chit for calling Rs. 15,000.00 for releasing truck, the name of the petitioner also does not appear in F.I.R. It is contended by learned P.P. that the petitioner is charged with serious offence and made gun shot to scare away the persons.

(3.) I have heard both the parties. I do not find any distinction between the case of Ram Singh who has been already released on bail.