SHOBHIT YADAV Vs. STATE OF U P

JUDGEMENT

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

(2.) By means of this application, the applicant who is involved in Case Crime No. 156 of 2016, under Section 302/201 I.P.C., P.S.- Akbarpur, District- Kanpur Dehat, is seeking enlargement on bail during the trial.

(3.) It is submitted by learned counsel for the applicant that similarly placed co-accused, Vinod Kumar Rathore has already been enlarged on bail by this Court vide order dated 22.05.2018 passed in Criminal Misc. Bail Application No. 19214 of 2018. He further submitted that since the role of the applicant is identical to that of co-accused, Vinod Kumar Rathore who has already been enlarged on bail, he is also entitled to be enlarged on bail on the ground of parity.