SHAILENDRA SINGH GURJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed under Sec. 482 of BNSS for grant of anticipatory bail. He apprehends his arrest in connection with Crime No.105/2025 registered at Police Station Jhansi Road, District Gwalior for offence punishable under Ss. 110, 296, 351(2), 3(5), 109, 191(2), 191(3) of BNS read with Ss. 25, 27 of the Arms Act.

(2.) Learned counsel for the applicant contended that the case of the present applicant is akin to the case of co-accused, namely, Harendra Gurjar, who has been granted anticipatory bail by this Court vide order dtd. 4/12/2025 passed in M.Cr.C. No. 54978 of 2025, therefore, claiming parity, it is prayed that the present application be allowed and benefit of bail be also granted to the applicant.

(3.) On the other hand, learned counsel for the State does not dispute the factum of parity with the above said co-accused.