Ajay vs State Of U.P.
2016 Latest Caselaw 1629 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 12394 of 2016
 

 
Applicant :- Ajay
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Kuldeep Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vipin Sinha,J.

Heard learned counsel for the applicant and learned A. G. A. for the State.

I have perused the prosecution story as set up in the FIR and also the bail rejection order.

The contention as raised at the bar by learned counsel for the applicant is that co-accused Karan and Gudda have already been enlarged on bail by another Bench of this Court, copies of which have been produced and the same are taken on record. He further submits that since the role of the applicant is identical to that of the co-accused who has already been enlarged on bail, he is also entitled to be enlarged on bail on the ground of parity. Learned counsel for the applicant lastly submits that the applicant is in jail since 23.3.15.

The prayer for bail has been vehemently opposed by learned A.G.A. However, he does not dispute the fact that the similarly placed co-accused has been granted bail by this Court.

Considering the submissions made by learned counsel for the applicant as well as learned A. G. A. and the fact that identically placed co-accused has already been enlarged on bail, without expressing any opinion on the merits of the case, at this stage, prima facie, a case for bail has been made out. However, the said prima facie view will not in any manner adversely affect the case of the prosecution.

In view of the above, let the applicant Ajay be released on bail on his executing a personal bond and furnishing two sureties each in the like amount to the satisfaction of the court concerned in Case Crime No.314 of 2015, under Sections 394, 411 IPC, P.S. Khurja Nagar, District Bulandshahr.

Order Date :- 20.4.2016

Anand