KILEDAR SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This first application under Sec. 439 of Cr.P.C. has been filed for grant of bail.

(2.) The applicant has been arrested on 09/02/2022 in connection with Crime No.501/2021 registered at Police Station Bamore, District Morena for offence under Ss. 366, 376(d), 376(2)(h), 323 and 506 of IPC.

(3.) It is submitted by the counsel for the applicant that this Court by a detailed order dtd. 24/01/2022 passed in MCRC No.3781/2022 has granted bail to co-accused Shriniwas Gurjar and the case of the applicant is identical to that of co-accused Shriniwas Gurjar.