RAMNIVAS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed by the applicants under Sec. 439 of the Cr.P.C. for grant of bail relating to FIR No. 162 of 2022 registered at Police Station-Jigna, District Datia (M.P.) for the offence under Ss. 353, 186, 332, 427, 171-G, 171-F, 147, 148 and 149 of IPC. Sec. 10/11 of M.P. Local Authorities (Electoral Offences) Act, 1964, Sec. 3/5 of Prevention of Damage to Public Property Act, 1984 and 11/13 of M.P.D.V.P.K. Act.

(2.) The allegation against the present applicant is of creating obstruction and undue influence in conduction of gram panchayat election.

(3.) Learned counsel for the applicants argued that the applicants are innocent and has been falsely implicated in this case. It is further argued that the FIR was registered against the unknown persons. It is further submitted that applicant is in custody since 14/9/2023. Co-accused Hari Singh Yadav and others have already been granted the benefit of bail vide order dtd. 16/10/2023 passed in M.Cr.C. No.45694/2023 and case of the present applicant is on similar footing with the co-accused persons; therefore, he seeks parity. There is no possibility of applicant's absconsion or tampering with the prosecution evidence On these grounds, he prays for grant of bail to the applicant.