NIKKI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023 for grant of bail in connection with FIR / Crime No.201/2025 registered at Police Station - Sanyogitaganj, District - Indore for commission of offences punishable under Ss. 310(2), 140(3), 312, 317(3), 319(2), 61, 61(2) of the Bhartiya Nyaya Sanhita, 2023 & Sec. 25 and 27 of the Arms Act. The applicant is in custody since 19/6/2025.

(2.) Learned counsel for the applicant at the outset submits that the case of the present applicant is similar to that of co-accused - Akash Sisodiya, Hemant Rajpoot & Vivek Poneya, who have been enlarged on bail vide order dtd. 22/12/2025 passed in M.Cr.C. No.59538 of 2025, Gaurav who has been granted bail by this Court vide order dtd. 17/12/2025 passed in M.Cr.C. No.58334 of 2025, Vinod Kumar who has been granted bail vide order dtd. 11/12/2025 and Pushpendra @ Vicky Yadav who has been granted bail vide order dated 60154 of 2025. Hence, maintaining the principle of parity, the present applicant be also given similar benefit.

(3.) Learned Government Advocate for the respondent / State opposed the application, however, the factum of parity has not been disputed.