RAJU KURMI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application for grant of anticipatory bail under Section 438 of the Cr.P.C. for Raju Kurmi and Bharat Kurmi for the offences punishable under Sections 366,354, 294, 323, 506/34 o f I PC i n connection with Crime No.194/2020 registered at Police Station, Garhakota, District Sagar.

(2.) Learned counsel for the applicant urged that applicants have been falsely implicated. This Court was kind enough in granting bail to the main accused Rahul Kurmi in M.Cr.No.17889/2020. In addition, another co-accused Munna Kurmi got bail in M.Cr.C. No.14231/2020. On the principle of parity, learned counsel for the applicants prayed for bail. He said that applicants will cooperate with the investigation and trial (if any). They will not influence the evidence/material in any manner. They may be given the benefit of anticipatory bail.

(3.) The prayer is opposed by Shri Rajeshwar Rao, learned P.L. and Shri Bhupendra Shukla, learned counsel for the objector.