RAVINDRA KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the entire record.

(2.) The present bail application has been filed on behalf of applicant in Case Crime No. 46 of 2022, under Ss. 364, 302, 201/34 of IPC, Police Station Kotwali Konch, District Jalaun with the prayer to enlarge the applicant on bail.

(3.) The contention as raised at the bar by learned counsel for the applicant is that applicant accused has been falsely implicated in the present case. He further submits that co-accused Pankaj Kumar and Babloo @ Naval Bihari have already been enlarged on bail by this Court vide order dtd. 5/8/2022 and 12/12/2022 in Criminal Misc. Bail Application Nos.33847 of 2022 and 43024 of 2022 respectively. He further submits that since the role of the applicant is identical to that of the co-accused who have already been enlarged on bail, he is also entitled to be enlarged on bail on the ground of parity. Criminal history of the applicant is duly explained with the bail application. Learned counsel for the applicant lastly submits that the applicant is in jail since 25/3/2022 and that in case applicant is enlarged on bail, the applicant will not misuse the liberty of bail.