PAPPU Vs. STATE OF U P

JUDGEMENT

(1.) SRI S.K. Tripathi, Advocate has filed his power on behalf of applicant, he states that he has taken no objection certificate from Sri Sanjeev Mishra, who is earlier counsel for the applicant, which is taken on record.

(2.) HEARD Sri S.K. Tripathi, learned counsel for the applicant, Sri L.D. Rajbhar, learned A.G.A. for the State and perused the record.

(3.) IT has been contended by learned counsel for the applicant that the applicant has been falsely implicated in the present case. It has been further submitted that the applicant is the Jeth of the deceased. The husband of the deceased namely Satendra is already confined in jail. There is no specific allegation or dying -declaration of the deceased against the applicant. The wife of the applicant who is the Jethani of the deceased has already granted bail by another Bench of this Court on 30.3.2015 in Criminal Misc. Bail Application No.10684 of 2015 and applicant is also entitled for bail on the ground of parity. The applicant is in jail since 9.1.2015.