PRAHLAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learnedcounsel for the applicant submits that the case of the applicant is similar to the case of Nitin Rajput and Jitendra Rajput who have been granted bail by order dtd. 12/1/2022 in M.Cr.C.No.60724 of 2021 and M.Cr.C.No.57556 of 2021.

(2.) Learned Panel Lawyer for respondent/State opposes the prayer for grant of bail on the ground that case of the present applicant is not similar to the case of the aforesaid accused persons. It is submitted that as per the memorandum under Sec. 27, there is allegation against the present applicant for strangulating the deceased.