SHRI VIVEK SINGH Vs. SHRI AKASH DEEP SHUKLA

JUDGEMENT

(1.) This is the first bail application under Section 439 of Cr.P.C. filed by petitioner--Jitendra in Crime No.333/2019 registered at Police Station--Bhikangaon, District-- Khargone under Sections 302 , 506 , 427 , 120-B , 201 / 34 of IPC.

(2.) Learned Counsel for the petitioner has claimed parity with co-accused Rahul Sharma, who has been granted bail by this Court vide order dated 24.02.2020 passed in M.Cr.C. No.7909 of 2020. Order dated 24.02.2020 reads thus:-

(3.) Learned Public Prosecutor has opposed the bail application, but has not controverted the fact of parity with co-accused Rahul Sharma.