KEHAR SINGH LODHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by the applicant under Sec. 439 of the Cr.P.C. for grant of bail in connection with Crime No.204/2020 for the offences punishable under Ss. 302, 307, 147, 148 and 149 of IPC registered at Police Station- Diguara District-Tikamgarh.

(2.) At the very outset, learned counsel for the applicant has drawn the attention of this court to the order passed by it on 1/10/2021, in M.CR.C Nos. 26017/21, 41202/21 and 45451/21, by which this court had granted bail to the co-accused Suraj Ahirwar, Deshraj Singh Lodhi and Bragbhan Lodhi and was granted the benefit of bail by this court in the aforementioned cases.

(3.) The considerations which prevailed in the mind of this court while granting bail to the co-accused persons are identical to the case of the applicant herein.