VIPIN TIWARI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Ajai Kumar Shukla, the learned counsel for the applicant, Shri Anurag Verma, the learned A.G.A.-I for the State, Shri Bhuwan Raj, the learned counsel for the informant and perused the records.

(2.) The instant application has been filed seeking release of the applicant on bail in Case Crime No.317 of 2024 under Ss. 109(1), 324(4), 351(3), 103(1), 61(2) of Bhartiya Nyaya Sanhita (which will hereinafter be referred to as 'the B.N.S.') registered at Police StationLalganj, District- Pratapgarh.

(3.) The learned Counsel for the applicant submitted that a co-accused person Sachin Mishra @ Adarsh Mishra has been granted bail by means of an order dtd. 9/4/2025 passed by this Court in Crl. Misc. Bail Application No.2963 of 2025 and, therefore, the applicant is also entitled to be released on bail on the ground of parity.