ATUL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application under Sec. 482 of the Bhartiya Nagrik Suraksha Sanhita, 2023 filed by the applicant seeking grant of anticipatory bail in connection with Crime No.382 of 2025 registered at Police Station Dehat, District Ashoknagar (M.P.) for the offence punishable under Sec. 108, 3(5) of BNS, 2023.

(2.) Learned counsel for the applicant contended that the case of the present applicant is akin to the case of other co-accused, namely, Shri Ramkumar who has been granted anticipatory bail by this Court vide order dtd. 6/1/2026 passed in M.Cr.C. No.07 of 2026, 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.