RAMDHANI MAURYA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. Katyayini, learned counsel for the applicant, Sri Abhinav Prasad, learned AGA for the State and perused the material brought on record.

(2.) It has been contended by the learned counsel for the applicant that the co-accused Vinay Kumar Agarwal having similar role has been granted bail by this Court vide order dated 07.01.2019 in Criminal Misc. Bail Application No. 49485 of 2018, a copy of said order has been annexed as Annexure No. 6 to the affidavit filed in support of bail application 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 05.11.2018.

(3.) Learned A.G.A. opposed the prayer for bail but could not dispute the aforesaid fact as argued by the learned counsel for the applicant.