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Judgment
Heard the learned counsels appearing for the parties and perused the documents on record.
The petitioner has been made an accused in Chhotanagra P.S. Case No. 03 of 2017 which was registered for offences under Sections 395/412 I.P.C .
Referring to order granting bail to co-accused- Yarul @ Yarul Ahmad by a co-ordinate Bench of this Court in B.A. No. 4781 of 2017, the learned counsel for the petitioner submits that on alleged recovery of a meager amount of Rs. 750/-, the petitioner has been implicated in this case. It is stated that the petitioner who is in judicial custody since 23.03.2017, after filing of charge-sheet deserves bail.
The learned A.P.P opposing the prayer for grant of bail submits that the petitioner was caught red-handed on the spot and he has also been identified in Test Identification Parade. There is recovery from the petitioner. Referring to order passed in B.A. No. 4781 of 2017, the learned A.P.P submits that co-accused Yarul @ Yarul Ahmad was not identified during the Test Identification Parade and while so, the plea of parity must fail.
Having regard to the facts and circumstances of the case, I am not inclined to grant bail to the petitioner and accordingly, this application is dismissed.