DEVISINGH MALVIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first Criminal appeal filed on behalf of appellant U/S.14(A)(2) of SC and ST (Prevention of Atrocities) Act, 1989 r/w Sec. 439 of Cr.P.C, 1973 in connection with Crime No.133/2022, dated : not mentioned registered at Police Station Chhapiheda, District - Rajgarh (M.P.) under Ss. 302, 120-B of IPC and Ss. 3(2)(v), 3(2)(va) of SC and ST (Prevention of Atrocities) Act.

(2.) Learned counsel for the appellant submits that the co-accused Bapulal has been granted bail by this Court in CRA No.4706/2023 dtd. 2/5/2023. The case of the appellant is identical to the aforesaid case.

(3.) Learned counsel for the respondent/state opposed the prayer for grant of bail. However, could not dispute the fact that the case of the appellant is also identical to the case of co-accused Bapulal.