Milap Chand Jain, J. - (1.) HEARD learned Counsel for the parties.
(2.) THE petitioner's participation in the commission of the offence is made out from the record as it exists today and as such I do not find that the petitioner's case is a fit one for bail. Learned Counsel for the petitioner urged that one Bharat Bhushan, whose case stands on the same footing is enlarged on bail by this Court. What weighed with the learned Sessions Judge is not known. I am not inclined to enlarge the present petitioner on bail on that ground. If one of the accused -persons is enlarged on bail, that may be a consideration but not a binding one. The learned Sessions Judge before whom, the first application was presented, has considered the material and he was right and justified in rejecting the application of the present petitioner.
(3.) THE application is, therefore, rejected.;