LALTA PRASAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the third application filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of bail in connection with Crime No.84/2020 registered at Police Station - Kishanganj, District - Indore for the offence registered under Ss. 420, 467, 468, 471 and 120-B, 34 of the Indian Penal Code. The applicant is in custody since 9/2/2020.

(2.) Learned counsel for the applicant submits that after dismissal of his previous application, M.Cr.C. No.32882/2021 on 7/7/2021, this Court granted bail to similarly situated accused - Vinod in M.Cr.C. No.56810/2021 and Shailendra in M.Cr.C. No.55848/2021. On principle of parity, the applicant may be granted bail. The applicant is the first offender.

(3.) The prayer is opposed by learned Panel Lawyer for the respondent / State. However, he did not dispute that applicant is similarly situated qua Vinod and Shailendra who have been granted bail.