RANVEER SINGH JADON Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application u/S 439 of Cr.P.C filed by the applicant for grant of bail.

(2.) The applicant has been arrested on 24.09.2019 by Police Station Dimni, District Morena in connection with Crime No.185/2019 registered in relation to the offence punishable u/Ss. 307, 294/34 of IPC.

(3.) It is alleged by the learned counsel for the applicant that applicant is not named in the F.I.R. He has been brought into the criminal case on the basis of memorandum recorded under Section 27 of the Evidence Act by the co-accused. He has further claimed parity with the co-accused Karmveer Singh Chauhan vide order dated 08.11.2019 passed in M.Cr.C.No.44907/2019. He is in custody since 24.09.2019. He is ready to abide by all the conditions as may be fixed by the Court. On these grounds, he prays for bail.