BANTI @ PADAM SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. Perused the case diary.

(2.) This is first bail application under section 439 of Cr.P.C. The applicant has been arrested in connection with Crime No.302/2016 registered at Police Station, Janakganj, District Gwalior for the offence punishable under Sections 399, 400, 402 of IPC, Sections 11/13 of the MPDVPK Act read with Sections 25/27 and 25 - B of the Arms Act.

(3.) Learned counsel for the applicant submits that allegation against the applicant, who is in custody since 17.4.2016, is of making preparation for committing dacoity. Learned counsel further submits that co -accused Sharif Khan @ Shafiq Khan has been enlarged on bail by the Coordinate Bench of this Court vide order dated 4.5.2016 passed in M.Cr.C.No.5095/16 and the case of present applicant is akin to that of co -accused. Hence, on the ground of parity, applicant is also entitled for bail.