IKRAR KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A. for the State and perused the material on record.

(2.) The instant bail application has been filed on behalf of the applicant, Ikrar Khan, with a prayer to release him on bail in Case Crime No. 311 of 2018, under Sections 3/5/8 U.P. Prevention of Cow Slaughter Act, 1955, Police Station- Kemri, District- Rampur, during pendency of trial.

(3.) Learned counsel for the applicant has contended that the co-accused, Mujahid Khan, has been granted bail by this Court on 11.1.2019 in Criminal Misc. Bail Application No.1791 of 2019. 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 languishing in jail since 30.11.2018. In case, the applicant is released on bail, he will not misuse the liberty of bail.