NITIN KUSHWAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed by applicant under Sec. 482 of BNSS for grant of anticipatory bail.

(2.) The applicant apprehends his arrest in connection with Crime No.207/2025 registered at Police Station Girwai District Gwalior for offence punishable under Ss. 296, 115(2), 3(5), 304(2), 324(4) and 109(6) of BNS and Sec. 11/13 of MPDVPK Act.

(3.) Learned counsel for the applicant contended that the case of the present applicant is akin to the case of co-accused, namely, Monu Kushwah, who has been granted anticipatory bail by this Court vide order dtd. 9/1/2026 passed in M.Cr.C. No.60706/2025, therefore, claiming parity, it is prayed that the present application be allowed and benefit of bail be also granted to the applicant.