SHIVRAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the third bail application under Sec. 483 of BNSS filed by the applicant for grant of bail. The applicant has been arrested on 27/3/2024 by Police Station- Dabra City, District Gwalior in connection with Crime No.181/2024, registered in relation to the offence punishable under Ss. 302, 147, 148, 149, 120-B, 194 of IPC and Sec. 25/27 of Arms Act.

(2.) Learned counsel for the applicant submits that the applicant has been falsely implicated in the case. Learned counsel submits that the role attributed to the present applicant is identical to that of the co-accused, namely, Vishvendra @ Pushpendara Rawat and Bharat Rawat, who have already been granted bail by this Court in M.Cr.C. No. 27961 of 2024 and M.Cr.C. No.60090 of 2025 vide order dtd. 8/7/2024 and 8/1/2026 respectively. On the ground of parity, the present applicant is also entitled to the benefit of bail.

(3.) On the other hand, learned counsel for the State does not dispute the factum of parity as canvassed by learned counsel for the applicant; however, it is submitted that the applicant has a criminal history of four cases registered against him.