VISHAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS is second application filed by the applicant for his anticipatory bail in a serious offence of rape under sections 363,366,372 and 376 IPC against him. Learned counsel appearing on behalf of the applicant contends that the prosecutrix has turned hostile to the prosecution case and according to him five co -accused persons of the applicant have already been granted bail by this Court.

(2.) It is submitted by the learned counsel for the applicant that the applicant is also entitled for bail on the ground of parity.