RAJENDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Rajendra Singh @ Arun seeks anticipatory bail in Case Crime No.041 of 2024, under Ss. 274, 275, 276, 34 and 420 IPC, Police Station Kashipur, District Udham Singh Nagar.

(2.) Heard learned counsel for the parties and perused the record.

(3.) It is argued by learned counsel for the applicant that co-accused, having similar role, has already been granted bail by this Court in ABA No.148 of 2024; it is a case of parity.