LAKHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard and perused the record.

(2.) This is the second bail application filed by the applicant under Sec. 483of Bharatiya Nagrik Suraksha Sanhita, 2023, as he / she is implicated inconnection with Crime No.112/2025, registered at Police Station-Balakwada, District- Khargone (MP) for offence punishable under Ss. 103,127(2), 190, 191(2), 308(4) of the BNS. The applicant is in custody since 21/4/2025. His first bail application was dismissed however, with liberty renew the prayer after the eye witness Sunil S/o Vishram Verma is examined in the trial Court vide order dtd. 22/9/2025 passed in MCRC.No.38125/2025.

(3.) Counsel for the applicant, at the outset, has submitted that similarly situated co-accused persons namely Mohan and Vikas have already been granted bail by this Court in M.Cr.C. No.50764 of 2025 dtd. 26/11/2025, and the case of the present applicant is akin to that of co-accused persons Mohan and Vikas. Thus, it is prayed that on the ground of parity, present applicant be also released on bail.