SHYAMU KUSHWAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail.

(2.) The allegation against the applicant is of gang rape and murder.

(3.) It is the submission of learned counsel for the applicant that false case has been registered against him and he is suffering confinement since 1/8/2021. Applicant is a boy aged 21 years. On the basis of statement of mother of deceased, present applicant has been implicated in the alleged crime. After investigation, charge-sheet has been submitted and therefore, further custodial interrogation of the applicant is no more required. Conclusion of the trial will take time. Co-accused Vikky Jatav has been granted bail by this Court vide order dtd. 1/2/2023 passed in M.Cr.C. No.2677/2023 and the applicant claims parity with co-accused. On the principle of parity, learned counsel for the applicant prayed for bail.