SHIVAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application for anticipatory bail under Section 438 of Cr.P.C.

(2.) Applicants apprehend their arrest in connection with Crime No.333/2019 registered at Police Station, Khaniyadhana, Distt. Shivpuri for the offence under Sections 354, 323, 294 and 34 of IPC.

(3.) It is alleged by counsel for the applicants that a cross case has been registered against the present applicants at Crime No.332/2019, wherein there are injuries to the applicants. It is further submitted that this Court has disposed of M.Cr.C.No.46300/2019 (Rajesh and Anr. Vs. State of M.P. in the light of Arnesh Kumar'case on 08.11.2019. The case of the present applicants are not similar with the case of the co-accused Rajesh. There is no possibility of his absconding or tampering with the prosecution evidence. It is further submitted that punishment of all the offences are below seven years. Under these circumstances, counsel for the applicant prays for disposal of the bail application in terms of Arnesh Kumar's case and seeks parity.