SUDHEER KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Shri Rama Shanker Mishra learned counsel has filed Vakaltnama on behalf of the informant which is taken on record.

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

(3.) It has been contended by the learned counsel for the applicant that the co-accused Ajay has granted bail by this Court vide order dated 20.6.2018 in Criminal Misc. Bail Application No. 22551 of 2018 and the case of the applicant stands on identical footing, hence the applicant is also entitled for bail on the ground of parity. The applicant is in jail since 18.5.2018.