SATYENDER SRIVASTAV Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This is an application for regular bail in case FIR No.379/2019 under Sec. 363 IPC registered with P.S. K.N. Katju Marg, New Delhi.

(2.) The case of the applicant is that he has been falsely implicated in the present case and has been arrested on 10/1/2021 and since then he is in jail; he is entitled to bail on the ground of parity as co-accused has already been released on bail on 24/5/2021 and main accused Mithlesh Kashyap has been granted interim bail by the Court of learned ASJ.

(3.) Notice was issued. Status report has been filed. It has been stated that present petitioner had earlier approached this Court by filing the bail application No. 1908/2021, which was dismissed as withdrawn on 9/8/2021 after some arguments. Regular bail was granted to co-accused Mukesh @ Vikky in view of the role attributed by the victim. Mukesh @ Vikky who in fact had helped the victim to come out of the house of Mithlesh Kashyap and moreover, Mukesh @ VIkky was suffering from 70% physical disability, so there cannot be any parity with Mukesh @ Vikky. Co-accused Mithlesh is only on interim bail on medical grounds.