- (1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. Sudarshan Laddha Advocate on behalf of the applicant Rais Pathan @ Rais Ahmed pertaining to F. I. R. No. 05/2009 registered at police station Simliya, District Kota Rural, in the offences under Sections 420, 406, 467, 468 and 471 of IPC.
(2.) HEARD the learned counsel for the petitioner, learned Public Prosecutor appearing for the State and perused the relevant material available on record.
(3.) LEARNED counsel for the petitioner has canvassed that the petitioner has been made an accused in this case on the basis of information supplied by Banshi Lal, who has already been enlarged on bail by the co-ordinate Bench. The case of the petitioner is on better footing than that of the co-accused, hence, he may be granted indulgence of bail.;