Vipin Sinha, J. - (1.) Heard learned counsel for the applicant, Sri Kuwar Ritesh Kumar, learned AGA for the State and perused the material on record.
(2.) This is a second bail prayer on behalf of the accused-applicant in case crime no.1002 of 2016 under sections 147, 148, 149, 323, 504, 336, 307, 302 IPC and Section 3(2)V & 3(1)Gha of SC/ST Act, Police Station Bhanwarkol, District Ghazipur. The first bail application of the applicant was rejected by this Court vide order dated 11.5.2017.
(3.) The contention of learned counsel for the applicant is that the bail of the two co-accused namely Ratnesh Rai@ Chandan Rai and Rabinesh Kumar Rai@Pappu Rai, who have assigned the specific role of assaulting the deceased, has been rajected while the two other co-accused namely Ram Bahadur Rai and Suresh Rai, who have not assaulted the deceased, have been granted bail by this Court vide order dated 11.5.2017 in Criminal Misc. Bail Application No. 11718 of 2017. It is further contended that the other co-accused Dharmendra Nath Rai alias Guddu has been granted bail by coordinate Bench of this Court vide order dated 8.5.2018 in Criminal Misc. Bail Application No. 8884 of 2018. It was also contended that the role assigned to the present applicant is absolutely identical to that of co-accused Dharmendra Nath Rai alias Guddu, hence the applicant is also entitled for bail on the ground of parity. The applicant is in jail since 6.1.2017.;