JITENDER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Jitender @ Jittu, who is in jail in connection with FIR No.670 of 2022 for the offences punishable under Ss. 147, 148, 149, 307, 325, 341, 504, 326, 506, 427 of IPC, Police Station Patel Nagar, District Dehradun, has sought his release on bail.

(2.) Learned counsel for the applicant would submit that the applicant is innocent and has been falsely implicated in the instant crime; that, no specific role has been assigned to the applicant; that, the co-accused Sakib Javed has already been granted bail by this Court vide order dated 4. 05.2023 and the applicant/accused is also entitled to be released on bail on the basis of parity.

(3.) Learned A.G.A. appearing for the State would fairly submit that it is a case of parity and the applicant/accused may be granted bail on this sole ground.