KESHAV SINGH GURJAR Vs. STATE OF M.P.

JUDGEMENT

(1.) This is fifth application filed under Section 439 of Cr.P.C. for grant of bail.

(2.) The applicant has been arrested on 6.10.2017 in connection with Crime No.332/2017 registered by Police Station Banmore, District Morena for offence under Sections 147 , 148 , 149 , 307 , 294 , 302 of IPC.

(3.) It is submitted by the counsel for the applicant that the Co- ordinate Bench of this Court by order dated 1.5.2019 passed in M.Cr.C.No.15967/2019 has granted bail to the co-accused Balli Gurjar whose case is identical to that of the present case. It is further submitted that although the allegations against the applicant are that he was armed with lathi but only gunshot injury was found on the body of the deceased.