CHANDRABHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) By means of this application the applicant Chandrabhan has prayed to release him on bail in Case Crime No. 503 of 2017, u/s 395, 397, 308 I.P.C., P.S. Baldeo, District Mathura.

(2.) Heard learned counsel for the applicant and learned AGA representing the State. Perused the record.

(3.) Learned counsel for the applicant has argued that the applicant is innocent and he has been falsely implicated in this very case crime number. Co-accused-Anek Singh, was at par in accusation with present accused applicant, has been enlarged on bail in Criminal Misc. Bail Application No. 15913 of 2018 vide order dated 20.8.2018. Co-accused Kehari has also been enlarged on bail in Criminal Misc. Bail Application No. 14785 of 2018, vide order dated 20.8.2018 and co-accused persons Satyaveer and Satyabhan have already been enlarged on bail by this Court in Criminal Misc. Bail Application No. 41652 of 2018, vide order dated 25.4.2019, by this Court. Accused applicants are languishing in jail since long whereas there is extreme parity with those accused applicants who have been enlarged on bail. Hence, bail has been prayed for.