RAMKUMAR DHAKAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first bail application under Sec. 482 of BNSS for grant of anticipatory bail. Applicant apprehends his arrest in connection with Crime No.244/2025 registered at Police Station Sirol, District Gwalior (M.P.) in relation to the offence punishable under Ss. 108, 3 (5) of BNS.

(2.) Learned counsel for the applicant contended that the case of the present applicant is akin to the case of co-accused, namely, Mukul Kumar, who has been granted anticipatory bail by this Court vide order dtd. 4/12/2025 passed in M.Cr.C. No. 55928 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.