FAIZAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, Sri Avinash Pandey, learned counsel for the informant and learned AGA for the State.

(2.) The instant bail application has been filed on behalf of the applicant, Faizan, with a prayer to release him on bail in Session Trial No.221 of 2019, arising out of Case Crime No. 489 of 2014, under Ss. 364, 302, 201, 368, 376D, 34 I.P.C and Sec. 5/6 POCSO Act, Police Station- Kairana, District-Shamli, during pendency of trial.

(3.) The co-accused, Mahboob, has been enlarged on bail in Criminal Misc. Bail Application No.43201 of 2015. The prayer for release of the applicant on bail on the ground of parity has been made. The applicant is languishing in jail since 9/6/2023.