KAPIL DUBEY Vs. STATE OF U P

JUDGEMENT

(1.) Supplementary affidavit filed today in Court, is taken on record.

(2.) Heard Sri Ramanand Gupta, learned counsel for the applicant, Sri G.P. Singh, learned A.G.A. appearing for the State and perused the record.

(3.) It has been contended by the learned counsel for the applicant that the applicant is innocent and has been falsely implicated in the present case. He further submitted that the co-accused, namely, Mohan Singh has already been granted bail by this Court vide order dated 21.5.2018 in Criminal Misc. Bail Application No.18599 of 2018 and the case of the applicant stands of identical footing, hence the applicant is also entitled for bail on the ground of parity. The applicant is in jail since 12.4.2018.