SUSHEELA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned AGA for the State and perused the material on record.

(2.) By means of this application, the applicant who is involved in case crime no. 141 of 2018, under Sections 498A, 304B IPC and Section 3/4 D.P.Act, P.S. Jawant Nagar, District Etawah is seeking enlargement on bail during the trial.

(3.) Learned counsel for the applicant submitted that the co-accused Krishna Bihari has already been enlarged on bail by this Court by order dated 02.07.2014 passed in Criminal Misc. Bail Application No. 20823 of 2014. He further submitted that the role of the applicant is identical to that of co-accused-Krishna Bihari. He lastly submitted that the applicant who is in jail since 09.05.2018, is also entitled to be enlarged on bail on the ground of parity.