BRIJESH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicant, Sri V.P. Srivastava, learned Senior Counsel assisted by Sri Sujan Singh, learned counsel for the informant, learned A.G.A. as well as perused the record.

(2.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated. It is further submitted by learned counsel for the applicant that in the present case co accused Manoj, whose case stands on the same footing, has been granted bail by this Court on 18.1.2017 in Criminal Misc. Bail Application No. 44309 of 2016 and has claimed parity. This fact has not been disputed by the learned A.G.A. The applicant is in jail since 28.10.2015.

(3.) Keeping in view the nature of the offence, evidence, complicity of the accused, severity of punishment and submissions of the learned counsel for the parties, I am of the view that the applicant has made out a case for bail.