MOHAMMAD AFZAL ANSARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of anticipatory bail to the applicant.

(2.) The applicant apprehends his arrest in connection with Crime No.893 of 2025 registered at Police Station City Kotwali Satna, District Satna (M.P.) for offence punishable under Ss. 296(B), 109(1) and 3(5) of BNS. It is submitted by the learned counsel for the applicant that there is no criminal case registered against the present applicant. This application is filed on the ground of parity with the other co-accused who has been granted anticipatory bail on 16/12/2025 passed in M.Cr.C. No.56868/2025. It is further submitted that the applicant is ready to cooperate with the investigation and to abide by all the terms and conditions that may be imposed by this Court while considering the anticipatory bail application. On these grounds, he prays for granting anticipatory bail to the applicant.

(3.) State counsel has opposed the prayer for grant of anticipatory bail, however, he does not dispute the ground of parity with other co-accused person.