RAKESH GOUTAM Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on the question of grant of bail.

(2.) This is the first bail application preferred by the applicant under Section 439 Cr.P.C., 1973 for grant of bail during trial. The applicant is facing prosecution for offences punishable under Section 147, 148, 149, 294, 307 and 506 of the Indian Penal Code, 1860 read with Section 25/27 of Arms Act registered with Police Station Pithampur, Distt. Dhar at Crime No.227/2017

(3.) Learned counsel for the applicant Shri Vivek Singh at the outset has argued before this Court that all other co-accused persons namely Balmukundsingh Goutam, Pappu @ Virendra Singh, Chandrabhushan and Manoj Singh have been granted bail. It has been stated that there are no specific allegations against the present applicant and he was not even present in the scene of crime. He has brought to the notice of this Court towards order dated 18/07/2017 passed in M.Cr.C.No.7548/2017 by which the bail has been granted to other co-accused person. A prayer has been made for grant of bail.