SHANKAR VANSHKAR (PATEL) Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. Perused the case diary. This is first bail application under section 439 of Cr.P.C. The applicant has been arrested in connection with Crime No.720/2015 registered at Police Station, Kotwali, District Vidisha for the offence punishable under Sections 307, 324, 427, 34, 147, 148, 149 of IPC and Section 25 of the Arms Act.

(2.) Learned counsel for the applicant submits that FIR did not disclose the name of the applicant and he was subsequently implicated based on the disclosure statement of the co -accused made under Section 27 of the Evidence Act. Learned counsel further submits that co -accused Pawan has been enlarged on bail by the Coordinate Bench of this Court vide order dated 4.4.2016 passed in M.Cr.C.No.3821/16 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.

(3.) The prayer is opposed by learned Panel Lawyer. Considering the facts and circumstances of the case and with a view to maintain parity, but without expressing any view on the merits of the case, this application is allowed. It is directed that the applicant shall be released on bail on his furnishing personal bond in the sum of Rs.1,00,000/ - (Rupees One Lac Only) with two solvent sureties each of Rs.50,000/ - (Rs. Fifty Thousand Only) to the satisfaction of Trial Court.