MUNNA BIND Vs. STATE OF U.P.

JUDGEMENT

(1.) THIS is the second bail application moved on behalf of the applicant Munna Bind, who is involved in Case Crime No. 611 of 2010 under sections 304, 328, 272, 273 IPC & 60 Excise Act & 3(2) 5 SC/ST Act, P.S. Chilh District Mirzapur. The first bail application of the applicant Munna Bind was rejected on merits by another Bench of this Court on 27.1.2011 through Criminal Misc. Bail Application No. 1802 of 2011. The co -accused persons of this case have been granted bail by other Benches of this Court on merits; copies of which have been produced by the learned counsel for the applicant today which are taken on record. The role of the applicant is similar to that of the role of the co -accused persons who have been released on bail. Therefore, on the principle of parity the applicant should also be released on bail.

(2.) I have heard learned counsel for the parties and perused the record.

(3.) CONSIDERING all the aspects of the case, keeping in view the principle of parity and without expressing any opinion as to the merits of the case, I am of the view that the applicant should be released on bail. Let the applicant Munna Bind involved in Case Crime No. 611 of 2010 under sections 304, 328, 272, 273 IPC & 60 Excise Act & 3(2) 5 SC/ST Act, P.S. Chilh District Mirzapur, be released on bail on his executing a personal bond with two sureties each in the like amount to the satisfaction of the court concerned.