ANUJ RAJAWAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application under Sec. 483 of BNSS filed by the applicant for grant of bail.

(2.) The applicant has been arrested on 21/2/2025 by Police Station- Umri, District Bhind in connection with Crime No.28/2025, registered in relation to the offence punishable under Ss. 109 (1), 132, 3 (5) of BNS and Sec. 25, 27 of Arms Act.

(3.) 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 Bhola Gurjar, who has already been granted bail by this Court in M.Cr.C. No. 6344 of 2026 vide order dtd. 9/2/2026. On the ground of parity, the present applicant is also entitled to the benefit of bail.