PUSHPENDRA Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri B.P. Mishra, learned counsel for the applicant and Sri L.D. Rajbhar, learned A.G.A. for the State.

(2.) IT is submitted by learned counsel for the applicant that the applicant is stated to have assigned the role of help in enticing away the prosecutrix. Main allegation is levelled against co -accused Vikki and Rakesh. Co -accused Chhote Lal has already been granted bail by this Court on 6.6.2014 in Criminal Misc. Bail Application No.18815 of 2014 and the applicant is also entitled to be released on bail on the ground of parity. The applicant has not been assigned any role under Section 376 IPC. The applicant is in jail since 24.3.2014.

(3.) LEARNED A.G.A. opposed the prayer for bail but could not dispute the aforesaid facts as argued by the learned counsel for the applicant.