SATYAPAL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Arun Kumar Tripathi, learned counsel for the applicant, learned A.G.A. for the State, Hanuman Prasad Mishra, learned counsel for the informant and perused the papers on record.

(2.) It is submitted by the learned counsel for the applicant that the applicant is innocent and has been falsely implicated in this case. The applicant was not named in the first information report and F.I.R. was lodged against the seven accused persons. The name of applicant is surfaced on the statement of informant recorded under Sec. 161 Cr.P.C. The co-accused Pushpendra who was named in the first information report, has already been granted bail by a Coordinate Bench of this Court vide order dtd. 19/1/2023 passed in Criminal Misc. Bail Application No.50189 of 2022. Copy of the bail order has been produced before the Court which is taken on record. The case of the applicant is on better footing than co-accused Pushpendra who was named in the F.I.R. and has already been granted bail by this court and as such the applicant is also entitled for bail on the ground of parity.

(3.) The applicant has no previous criminal history and after arrest in this case, the police has implicated the applicant in other cases. The applicant is in jail since 8/2/2022 and if released on bail, he will not misuse the liberty of bail.