KHUSBU Vs. STATE OF U.P.

JUDGEMENT

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

(2.) It is submitted by the learned counsel for the applicant that he has been falsely implicated in the present case. It is next submitted that co-accused, Pushpendra, having an identical role has already been granted bail by this Court on 25.02.2020 in Criminal Misc. Bail Application No. 6257 of 2020, therefore, the applicant is also entitled for bail on the ground of parity. The applicant has no criminal history to her credit and is languishing in jail since 01.03.2019. In case, the applicant is released on bail, she will not misuse the liberty of bail.

(3.) Learned A.G.A. has vehemently opposed the prayer but could not dispute the aforesaid facts.