SHISHUPAL SINGH TOMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed by the applicant under Sec. 482 of the Bhartiya Nagarik Suraksha Sanhita, 2023 for grant of anticipatory bail relating to Crime No. 312 of 2023 registered at Police Station Gole Ka Mandir, District Gwalior for the offences punishable under Ss. 294, 323, 452, 365, 147, 148, 149, 379, 364-A of the IPC and Ss. 11, 13 of the M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981.

(2.) Learned counsel for the applicant contended that the case of the present applicant is akin to the case of other co-accused, namely, Narendra Singh Kushwah who has been granted anticipatory bail by this Court vide order dtd. 7/2/2025 passed in M.Cr.C. No.42245 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 co-accused.