DHAMA GOND Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD Sri. Sudist, advocate, appearing for the applicant and A.G.A. for the State.

(2.) THE allegations made in the F.I.R. lodged on 12.12.2007 at 6.10 p.m. by Sri. Ram Lal, S/o Dev Nandan at P.S. Saidpur, district Ghazipur, at Case Crime No. 1334 of 2007, under Section 302, I.P.C., Section 7, Criminal Law (Amendment) Act and Section 3(2)(v), S.C./S.T. Act, in brief, are that the accused Dhama Gond (applicant herein) and co -accused Karan Veer Singh alias Sanni committed the murder of deceased Biju Patnayak, son -in -law of the complainant, on 12.12.2007 at 4.30 p.m. by causing injuries by means of firearms.

(3.) NEXT submission made by learned Counsel is that the co -accused Karan Veer Singh has been granted bail and on the basis of the principle of parity, the applicant also deserves bail, as role of both the accused is identical.