ANGREJ SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned AGA for the State and also perused the record. Parity is one of the ground for bail in this case, about which it is submitted by the learned counsel for the applicant that similarly placed accused Dilbag Singh, Harpreet Singh and Gurmej Singh have been granted bail by this Court vide order dated 30.03.2009 passed in Bail Application No. 30325 of 2008 and order dated 10.04.2009 passed in Bail Application No. 34278 of 2008 and hence the applicant Angrej Singh should also be granted bail in this case, because the role of committing rape with the prosecutrix has been attributed to those accused also, who have been granted bail. The next submission is that the FIR was lodged after about one year and there is dispute of sale deed due to which this false case has been concocted. The bail application has been opposed by the learned AGA. Since the similarly placed, co-accused have been granted bail by this Court as stated herein above, without expressing any opinion on the merit, the applicant also may be admitted to bail. Let the applicant Angrej Singh S/o Pyara Singh be released on bail in Case Crime No 467 of 2008, under sections 376, 147, 420, 467, 506, 342, 468 and 471 IPC, P.S. Gajraula, District Pilibhit on his executing a personal bond for Rs. 25,000/- and furnishing two sureties each in the like amount to the satisfaction of the court concerned.