RAJENDRA SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the first bail application under Sec. 439 of Criminal Procedure Code, 1973 as they are implicated in connection with Crime No.169/2017 registered at Police Station Taal, District - Ratlam (MP) for offence punishable under Sec. 420 of the Indian Penal Code, 1860 Ss. 3, 4, 5 of Prize Chits and Money Circulation Scheme (Banning) Act, 1978 and Ss. 3(1) & 6(2) of M.P. Nikshepako Ke Hito Ka Sanrankshan Adhiniyam, 2000. The applicants are in custody since 04/10/2017.

(2.) Counsel for the applicants has submitted that identically placed co-accused persons, namely, Raghuveer Singh and Bagdiram have already been granted bail by this Court vide order dtd. 10/12/2021 passed in M.Cr.C. Nos.19576/2020, 19293/2020 (both M.Cr.C.s are of applicant Raghuveer Singh) and 61901/2021 (applicant Bagdiram) respectively and the present applicants are having complete parity with them. Hence, it is prayed that they be also enlarged bail on the ground of parity.

(3.) Counsel for the respondent/State, on the other hand, has opposed the prayer, but has not controverted the parity as claimed by the applicants.