RAMU ALIAS SANJAY SRIVASTAVA Vs. STATE

JUDGEMENT

(1.) The present bail application has been filed by the applicant Ramu alias Sanjay Srivastava in case crime no.553 of 2009, under sections 364, 302, 368, 34, 392 and 201 IPC, police station Kotwali, district Basti.

(2.) Heard Mr. D.S. Mishra for the applicant and the learned AGA for the State and perused the record.

(3.) Mr. D.S. Mishra submitted that except the applicant remaining other accused persons have already been enlarged on bail. The roles of all the accused including the applicant were almost similar. It is alleged that all the accused including the applicant assaulted the deceased and the injured persons with blunt portion of a country made pistol, fan belt and cable etc. It is not clear as to which accused was responsible for causing death of the deceased. Mr. Mishra further submitted that the applicant is in jail since long and is entitled to bail on the ground of parity. In support of his submissions, Mr. Mishra relied on following cases: