LAKHAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first application under Sec. 439 of Cr.P.C. has been filed for grant of bail to applicant in connection with Crime No.140/2022 for the offence punishable under Ss. 307, 323 and 34 of IPC registered at Police Station Gijorra, District Gwalior (Madhya Pradesh).

(2.) At the very outset, learned counsel for the applicant has drawn attention of this Court to the order dtd. 8/2/2023 passed in M.Cr.C. No.5917/2023 whereby the co-accused-Pooran Batham has been granted benefit of bail.

(3.) Learned counsel for the State however submits that there are three cases against the applicant as antecedents. The same notwithstanding.