KAPIL CHAURASIYA Vs. STATE OF U P

JUDGEMENT

(1.) This is the second bail application of the applicant. First Bail Application no. 19236 of 2014 has been rejected by this Court vide order dated 16.10.2014.

(2.) Heard Sri Pradeep Kumar Srivastava, Advocate holding brief of Sri A.K. Pandey, learned counsel for the applicant, learned A.G.A. for the State and perused the record.

(3.) Learned counsel for the applicant contends that the co-accused Pintoo and Bheem Kumar Yadav from whom recovery of Ganja 20 Kg. each was made, have been granted bail by another Bench of this Court vide order dated 28.10.2014 in Criminal Misc. Bail Application No. 35390 of 2014, hence the applicant is also entitled for bail on the ground of parity.