RAM KRISHNA SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned Counsel for the applicant Shri N.D. Shukla, learned Counsel for the complainant and also learned A.G.A.

(2.) The accused-applicant Ram Krishna Shukla is involved in the offence under sections 302, 201, 363, 120-B Penal Code in Crime Case No. 111 of 2004 (S.T. No. 1123 of 2004) P.S. Sarai Mamrej, District Allahabad.

(3.) It is submitted that as per allegation made in the First Information Report vide Annexure-1, the common allegation is there against applicant and other co-accused-persons who were named therein for the. alleged and of kidnapping and murder of the deceased on 15.4.2004 for which the applicant was also named in the First Information Report and the co-accused Shailendra alias Chandan Kumar Srivastava, Raju alias Ranjeet Pandey and Shiv Prakash Shukla have already been granted bail in this connection vide Annexures-6 and 7 of the affidavit and as such the applicant is also entitled for bail on the ground of parity.