VIJAY KUMAR VERMA,J. - (1.) "Whether the principle of parity can be the sole ground for granting bail?", is the main point that falls for consideration in both these bail applications.
(2.) PRAYER for bail in bail application No. 6248 of 2009 has been made in Crime No. 1234 of 2008 under sections 489-B and 489-C IPC, P.S. Kotwali, District Rampur on behalf of the applicant-accused Shah­nawaz @ Shanu, whereas in bail applica­tion No. 34861 of 2008, prayer for bail has been made in Crime No. 322 of 2008 under sections 489-B, 489-C and 489-E IPC, P.S. Chetganj, District Varanasi on behalf of the applicant-accused Ravi Prasad Verma. Although both these bail applica­tions pertain to different crime numbers of different police stations, but since common question of law is involved in both these applications, hence for the sake of conven­ience, both the applications are being dis­posed of by this common order.
(3.) HEARD arguments at length of Sri Rajesh Kumar Gupta, Advocate appearing for the applicant Shahnawaz @ Shanu, Sri A.K. Srivastava and Sri A.P. Mishra, Advo­cates appearing for the applicant Ravi Prasad Verma and AGA for the State.;