(1.) Heard learned counsel for the applicant, learned A.G.A. as well as learned counsel for the complainant and perused the record.
(2.) It has been contended by the learned counsel for the applicant that although the applicant is named in the F.I.R. but the main role of firing is assigned to co-accused Chhote Lal. The post-mortem report of deceased indicates only one fire arm injury of entry and in the opinion of the doctor, the deceased has died on account of fire arm injury. The co-accused Pawan Kumar and Ravi having identical role have already been granted bail by another Bench of this Court vide order dated 17.09.2015, therefore, the applicant is also entitled for bail on the ground of parity. The applicant is in jail since 06.10.2015.
(3.) Per contra, learned A.G.A. as well as learned counsel for the complainant opposed the prayer for bail but could not dispute the fact that co-accused having identical role have already been released on bail.