BELA M.TRIVEDI,J. - (1.) THE present petition has been filed under Section 482 Cr. P.C. for quashing the F.I.R. being No. 70/09, registered at Police Station Shivaji Park, Alwar, for the offence under Sections 143, 323, 341, 379 IPC and 3/3 (x) SC/ST (Prevention of Atrocities) Act, 1985. The learned counsel for the petitioner has drawn the attention of this Court to the order dated 28.5.2001, passed by the Co -ordinate Bench in Cr. Misc. Petition No. 659/2007, whereby the Court while dismissing the said petition has observed to the effect that if the petitioner of the said petition i.e. the co -accused surrendered himself before the Sessions Court and filed application for bail, the same be considered in accordance with law. The learned counsel has requested the Court to pass the similar order in the present petition. Having regard to the submissions made by the learned counsel for the petitioner and to the order dated 28.5.2012, passed by the Co -ordinate bench in the petition filed by the co -accused, the present petition deserves to be dismissed and is accordingly dismissed. However, it is observed that if the petitioner surrenders himself before the concerned court having jurisdiction and files bail application, the same shall be considered by the concerned court in accordance with law. In view of the above, the present petition stands dismissed accordingly.;