INDERSINGH SOLANKI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed under Sec. 439 of Cr.P.C. on behalf of applicant, who is in jail since 28/9/2022 in connection with Crime No.693/2022, registered at Police Station Chourai District Chhindwara for the offence punishable under Ss. 420, 467, 468 and 34 of the Indian Penal Code.

(2.) Learned counsel appearing for the applicant submitted that co-accused in the case namely Chanchlesh Singh Thakur has already been released on bail vide order dtd. 2/11/2022 in M.Cr.C.No. 50901/2022. It is submitted that applicant is Reader of Tahsildar and co-accused who has been released on bail was Patwari. It is submitted that case of the applicant is on parity with co-accused person, therefore, counsel for the applicant prays for grant of bail.

(3.) Learned counsel appearing for the State has opposed the application for grant of bail.