SUDHIR KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Manish Tiwari assisted by Sri Devesh Vikram, Advocate and Sri Preetpal Singh Rathore appearing for other side.

(2.) This is the second bail application. The first bail application was rejected by Hon'ble Mr. Justice Bachchoo Lal, J. on 30.12.2013 by virtue of a very elaborate, reasoned and speaking order. The present bail application has been filed primarily on the ground of parity with the other co-accused Smt. Sangita, who has been granted bail by this Court vide order dated 14.3.2014.

(3.) It has been submitted by learned counsel for the applicant that since subsequently the other co-accused Smt. Sangita has been granted bail by this Court hence, the applicant Sudhir Kumar, is also entitled for grant of bail on the ground of parity.