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Judgment
6 paragraphs · 171 wordsAtul Sreedharan, J
This first application under Section 439 of Cr.P.C. has been filed for grant of bail to applicant in connection with Crime No.140/2022 for the offence punishable under Sections 307, 323 and 34 of IPC registered at Police Station Gijorra, District Gwalior (Madhya Pradesh).
At the very outset, learned counsel for the applicant has drawn attention of this Court to the order dated 08.02.2023 passed in M.Cr.C. No.5917/2023 whereby the co-accused-Pooran Batham has been granted benefit of bail.
Learned counsel for the State however submits that there are three cases against the applicant as antecedents. The same notwithstanding.
Under the circumstances, case of the applicant being identical to that of co-accused-Pooran Batham, therefore, on the ground of parity, application is allowed. It is directed that the applicant herein shall be enlarged on bail upon his furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the learned trial court.
Certified copy as per rules.