SHARAD KUMAR SHARMA,J. - (1.) The present applicant has preferred this bail application for seeking his release on bail of his alleged involvement in Case Crime No.607 of 2018, which was registered at P.S. Kotwali Gangnahar, Tehsil Roorkee, District Haridwar, for his alleged involvement in the Commission of offences under Section 302 and 120-B of IPC. The applicant while pressing his bail application has principally argued the following points:- i. That he is not named in the FIR, and if the set of allegations, which had been levelled in the FIR are taken into consideration, in fact, no specific role has been assigned to the applicant. ii. He submits that his involvement in the commission of the offence, is as a consequence of the disclosure of his name by the other co-accused persons, which has been recorded during the course of investigation and hence, his engagement in the commission of offence may not be directly attributed to him. iii. He submits that since other co-accused Salman, has already been granted bail by the Coordinate Bench of this Court by the order of 04.06.2020, he too deserves to be released on bail on the basis of parity. iv. He submits that even in the statement which has been recorded of the complainant under Section 161 Cr.P.C. it does not apparently discloses the fact of the applicant being directly involved in the commission of the offence. v. He submits that in fact, if the entire evidence and the documents on record are taken into consideration, in fact, there is no motive, which could be attributed to the applicant to be involved in the commission of the offence.
(2.) In para 17 of the bail application, the applicant has raised the following pleadings:- "17. That the applicant has not been convicted in any criminal case."
(3.) The present applicant has preferred the bail application before the learned Ist Additional District and Sessions Judge, Roorkee, District Haridwar, which has been rejected on 26.11.2019, and hence, the present bail application.;