Aniruddha Singh, J. - (1.) Heard Sri Amit Daga, learned counsel for the applicant and learned A.G.A for the State and perused the record.
(2.) According to prosecution case, the F.I.R. was lodged by Shatrunjay Kumar Singh (uncle of deceased) on 25.8.2017 against unknown persons alleging that on 24.8.2017 some one threw Rahul Singh out of compartment of train, he fell down on the railway track (near Mauranipur (Jhansi) railway station) and died on the spot. The case was registered under Section 304 IPC. During investigation, it was found that Rahul Singh (deceased) was travelling in the train without ticket, some dispute arose between M.K. Gupta (TTE) and Rahul Singh, and T.T.E. handed over Rahul Singh to some police personnel, thereafter deceased Rahul Singh fell down from running train, he received five injuries i.e. one lacerated wound and four abrasion, resultantly died. S.I. Smt. Raj Kumari Gujjar, Constable Asha Dekate, Constable Rekha Shukla, Constable Archana Singh, Constable Pinki Yadav, Constable Mukesh Meena and Constable Satram Meena were on duty. They were also indulged in this Crime.
(3.) It is submitted by learned counsel for the applicant that co-accused namely Mahila Arakshi Asha Dekate, Arakshi Rekha Shukla, "Aarakshi Archana" Singh, Smt. Pinki Yadav and Raj Kumari Gujjar have been granted bail by this Court(bail orders produced are taken on record), since role of the applicant is identical and not distinguishable from the role of co-accused, therefore, the applicant is also entitled for bail.;