PRAFULLA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 439 of the Cr.P.C. filed on behalf of the applicant in connection with Crime No.363/2021 registered at Police Station Juni Indore, distt. Indore (M.P.) under Ss. 392, 394, 397, 482 of IPC and Sec.25 of Arms Act.

(2.) Counsel for applicant submits that identically placed co-accused persons Paresh, Nitin and Vipul have been granted bail by this court in M.Cr.C. No.39336/2022 and M.Cr.C. No.41544/2022. The statement of complainant and seizure witnesses have been recorded. They have not supported the prosecution case and turned hostile. The applicant has not been identified by the complainant in the court.

(3.) Counsel for State opposed the prayer for grant of bail, however could not dispute the fact that the case of the present applicant is identical to the case of co-accused persons.