AHMAD KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed by applicants, namely Ahmad Khan and Aamir Khan under Sec. 482 of BNSS for grant of anticipatory bail.

(2.) The applicants apprehends their arrest in connection with Crime No.179/2025 registered at Police Station Girwai District Gwalior for offence punishable under Ss. 125, 296, 115(2), 351(2), 190, 191(2), 191(3) and 30 of BNS enhanced sec. 109 of BNS.

(3.) Learned counsel for the applicants contended that the case of the present applicants is akin to the case of co-accused, namely, Kaushalendra Singh Kushwah who has been granted anticipatory bail by this Court vide order dtd. 4/11/2025 passed in M.Cr.C. No.49444 of 2025, therefore, claiming parity, it is prayed that the present application be allowed and benefit of bail be also granted to the applicants.