RAMGIRI Vs. STATE OF U P

JUDGEMENT

(1.) This third bail application has been filed seeking the release of the applicant on bail in Case Crime No.100 of 2016, under Sections 147, 148, 149, 302, 307,504 I.P.C., Police Station- Narkhi, District- Firozabad. The first bail application was rejected by this Court on 18.10.2016 on merits and the second bail application was rejected by this Court on 19.1.2018 in non-prosecution.

(2.) Heard learned counsel for the applicant and learned A.G.A. for the State. Perused the record.

(3.) The only submission raised by the counsel for the applicant is that subsequently after the rejection of the bail application of the accused-applicant, the co-accused Harikesh and Rajpal, have been granted bail by other Benches of this Court on 3.11.2016 and 19.11.2016 respectively, and therefore, on the ground of parity the applicant also may be released on bail as the evidence against the applicant bears factual semblance with the evidence available against the aforesaid co-accused.