USMAN PATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers. This is the applicant's first bail application under Sec. 439 of Criminal Procedure Code, 1973. He is implicated in connection with Crime No.117/2023 registered at Police Station-M.I.G., District- Indore (MP) for offence punishable under Ss. 420, 467, 468, 471 and 120-B of the I.P.C. The applicant is in custody since 21/2/2023. The allegation against the applicant is of forgery.

(2.) Counsel for the applicant has submitted at the outset that the co-accused has already been granted bail by this Court in M.Cr.C.No.11384/2023 vide order dtd. 17/3/2023 and hence, on the grounds parity alone, counsel has prayed that the application be allowed. It is further submitted that the matter has been compromised out of the court between the parties. It is further submitted that no other criminal case has been registered against the applicant and the final conclusion of the trial is likely to take sufficiently long time. Thus, it is prayed that the bail application be allowed. Counsel appearing for the objector has submitted that he has no objection if the bail application is allowed. Counsel for the respondent / State, on the other hand, has opposed the prayer.

(3.) O n due consideration of submissions and on perusal of the case diary, considering the allegation levelled against the applicant as also maintaining the parity, this Court finds it expedient to allow the present application. Accordingly, without adverting to the merits of the case, the application filed by the applicant is hereby allowed.