KU SHIVANI AHIRWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) The applicant apprehends her arrest in connection with Crime No.350/2024 registered at Police Station Jigna District Datia for offence punishable under Ss. 302, 34 of IPC.

(3.) Learned counsel for the applicant contended that the case of the present applicant is akin to the case of co-accused, namely, Kaladevi Alias Kalli Ahirwar, who has been granted anticipatory bail by this Court vide order dtd. 19/1/2026 passed in M.Cr.C. No.2639 of 2026, therefore, claiming parity, it is prayed that the present application be allowed and benefit of bail be also granted to the applicant.