VIJAY KUMAR VERMA, J. - (1.) THE applicant seeks bail in crime No. 773 of 2007 under sections 147, 148, 149, 307, 302 and 506 I.P.C. of P.S. Kosi Kalan, District Mathura.
(2.) I have heard arguments of Sri Rajul Bhargava, learned Counsel for the applicant, Sri Brijesh Sahai, learned Coun ­sel for the complainant and learned A.G.A. for the State and also perused the record carefully. An F.I.R. was lodged on 24.12.2007 at 11.50 a.m. at P.S. Kosi Kalan (Mathura) by the complainant Devendra s/o Chhiddi Singh. A case under section 147, 148, 149, 307, 302, 506 I.P.C. was regis ­tered at crime No. 773 of 2007 against the accused Raghuvir, Laxman, Bhopal, Padam, Vijendra and Nawal (applicant herein). The allegations made in the F.I.R., in brief, are that the accused persons after forming an unlawful assembly on 24.12.2007 at about 10.30 a.m. committed the murder of Chiiddi Singh, father of the complainant, by causing injuries to him by means of fire arm and farsa. The applicant Nawal is said to be armed with farsa, whereas the co -accused Bhopal, Padam and Vijendra are said to be armed with firearms. It is also said that injuries were caused to the complainant Devendra also.
(3.) PARITY is one of the ground for bail in this case, about which it was submitted by the learned Counsel for the applicant that after having considered the merit the case, this Court has granted ball to 1 co -accused Bhopal vide order date 28.4.2008 passed in criminal misc. bail; plication No. 11470 of 2008 and on the ba of that order, another co -accused Pada has also been granted bail by this Court and hence, the applicant also should granted bail.;