ALOK CHAUHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) IN this case the applicant apprehends his arrest in crime No. 160/2011 registered under sections 376, 456, 323 of Indian Penal Code and section 3(2)(v) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act by Police Station Gohad, District Bhind.

(2.) SHRI Sushil Goswami, learned counsel for the applicant, advanced singular contention that Guddu @ Abdul Khan is the main accused, who has been enlarged on bail by this Court vide Misc.Cri.Case No. 1162/2012 on 7/5/2012.

(3.) CONSIDERING the averments of the FIR and on account of the fact that the main accused has been enlarged on bail, I deem it proper to grant the benefit of parity to the applicant in this matter.