LOKESH KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant ' Lokesh Kumar is in judicial custody in Case Crime No. 292 of 2020, under Sections 379 and 411 of I.P.C., Police Station-Pathri, District Haridwar. He has sought his release on bail.

(2.) Heard learned counsel for the applicant through Video Conferencing and learned counsel for the State.

(3.) Learned counsel for the applicant would submit that co-accused who was arrested from the spot has already been granted bail and it is a case of parity.