(1.) The learned Single Judge of this court in M.Cr.C. No. 7230/11 referred the following substantial questions of law under Rule 8 of Chapter IV of High Court of M.P. Rules 2008 to the Hon'ble Chief Justice for making reference to a larger Bench:
(2.) Thereafter, another co-accused Hari Singh Jadon filed another application for grant of bail under Section 439 of Cr.P.C. It was registered as M.Cr.C. No. 7268/11. The learned Single Judge allowed the aforesaid bail application vide order dt. 8.12.2011 after recording the following reasons:
(3.) Another co-accused Narendra Pal also applied for grant of bail under Section 439 of Cr.P.C. The aforesaid application was registered as M.Cr.C. No. 8933/11 and the learned Single Judge vide order dt. 2.3.2012 granted the bail to the applicant on the ground that co-accused Hari Singh Jadon was enlarged on bail and because there is parity between the two accused namely Narendra Pal alias Tikku and Hari Singh Jadon, hence, the applicant Narendra Pal is also entitled to be enlarged on bail.
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