(1.) Heard learned Counsel for the applicant as well as learned A.G.A. and perused the record.
(2.) The accused- applicant is involved in Case Crime No. 248 of 2021, under Sec. 394, 302, 201, 120-B, 412 I.P.C., Police Station Civil Lines, District- Budaun.
(3.) It is submitted by the learned counsel for the applicant that the incident is dtd. 26/6/2021 while the first information report has been lodged on 29/6/2021. The applicant is not named in the first information report. In the statement of co accused Aman Khan, the name of the applicant came into light and Aman Khan has been granted bail by a coordinate bench of this court. The applicant having identical role to that of co-accused Aman Khan is languishing in jail from 30/6/2021, hence, the prayer for bail is made.Per contra learned A.G.A. has opposed the prayer for the bail of the applicant.From perusal of the first information report, it is clear that when co accused Aman Khan was arrested by the police, he disclosed the name of the applicant and at the pointing out of both the accused persons, knife used in commission of the crime was recovered by the police. Co accused Aman Khan has already been granted bail.