SANJAY KUMAR PATEL Vs. STATE OF U P

JUDGEMENT

(1.) Sri R.B.Yadav,Advocate, has filed Vakalatnama on behalf of the complainant today in Court, which is taken on record.

(2.) Heard Sri A.K.Mishra,learned counsel for the applicant, Sri R.B.Yadav, learned counsel for the complainant, 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 due to village parti-bandi. He further submits that the co-accused persons, namely, Guddan Patel and Sonu have been granted bail by the learned Single Judge as well as by this Court vide orders dated 24.1.2018 and 14.2018 in Criminal Misc. Bail Application No. 50899 of 2017 and Crl. Misc. Bail Application No.13615 of 2018, copies of which are annexed as Annexure-14 (at pages-80-83) to the bail application, 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 24.4.2018.