BHOLA PRASAD PASI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A for the State and perused the record.

(2.) It is submitted by learned counsel for the applicant that the applicant has been falsely implicated in the present case. He has not committed the present offence. It is further submitted that co-accused Ram Saran, Sant Lal, Dinesh, Sukhlal, Raj Kumar @ Raju, Babbu, Kuldip and Badan Pasi have been granted bail by coordinate Benches of this Court. Copies of their bail order have been annexed as annexure no.6 to the bail application. He further submits that since the role of the applicant is not distinguishable with the role of co-accused, the applicant is also entitled for bail. Applicant is in jail since 3.10.2020 and in case he is released on bail, he will not misuse the liberty of bail and will cooperate in trial.

(3.) On the other hand, learned AGA opposed the prayer for bail.