RAJU Vs. STATE OF U P

JUDGEMENT

(1.) THIS is second application for his bail by the applicant, who is facing trial for the offences punishable under Ss. 364-A, 302 read with 34 of IPC and 11/13 of the M.P.D.V.P.K. Adhiniyam. His earlier application was dismissed on merits vide order dated 19.3.2004. Thereafter, co-accused Sanju has been granted bail vide order dated 23.8.2004 of another Bench of this Court.

(2.) THE allegations against this applicant are similar to those against co-accused Sanju, this is not disputed. It was a case of circumstantial evidence and evidence against this applicant was almost similar to that against co-accused Sanju. Therefore, considering the claim of partly, though without expressing any opinion on merits, in the facts and circumstances of the case, this application is allowed. The applicant be released on furnishing personal bond in the sum of Rs. 50,000/- with a solvent surety in the like amount to the satisfaction of the trial Court. C.C. as per rules.