SAJID KAREEM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent finally heard.

(2.) This is first application by applicants under Section 439 of Cr.P.C. They are facing trial for committing offence under Sections 188, 269, 270 of I.P.C., Section 51 of National Disaster Management Act 2005, Sections 13 and 14 of Foreigners Act, 1946.

(3.) Learned Counsel for the applicant advanced singular contention. He submits that applicants are facing trial arising out of Crime No. 166/2020. Arising out of same crime number and for allegedly committing similar offence, Fahad Ahmad and Hafiz Mohammad were granted bail in Case No. 1053/2020 by Court below on 30.4.2020. The another Bench declined the bail to similarly situated applicants by order dated 17.5.2020. The present applicants are similarly situated qua Fahad Ahmad and Hafiz Mohammad who were granted bail.