Lakhan vs State Of Madhya Pradesh

Subodh Abhyankar, J

1] They are heard and perused the record.

2] This is the second bail application filed by the applicant under Section 483of Bharatiya Nagrik Suraksha Sanhita, 2023, as he / she is implicated inconnection with Crime No.112/2025, registered at Police Station-Balakwada, District- Khargone (MP) for offence punishable under Sections 103,127(2), 190, 191(2), 308(4) of the BNS. The applicant is in custody since 21.04.2025. His first bail application was dismissed however, with liberty renew the prayer after the eye witness Sunil S/o Vishram Verma is examined in the trial Court vide order dated 22/9/2025 passed in MCRC.No.38125/2025.

3] Counsel for the applicant, at the outset, has submitted that similarly situated co-accused persons namely Mohan and Vikas have already been granted bail by this Court in M.Cr.C. No.50764 of 2025 dated 26.11.2025, and the case of the present applicant is akin to that of co-accused persons Mohan and Vikas. Thus, it is prayed that on the ground of parity, present applicant be also released on bail.

4] Counsel for the State has opposed the prayer.

5] Having considered the rival submissions, perusal of the record as also the order passed in M.Cr.C. No.50764 of 2025 dated 26.11.2025, this Court is inclined to allow the present application.

6] Accordingly, maintaining the parity, without commenting on the merits of the case, the application filed by the applicant is hereby allowed. The applicant is directed to be released on bail upon furnishing a personal bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand) with one solvent surety of the like amount to the satisfaction of the trial Court for his/her regular appearance before the trial Court during trial with a condition that he / she shall remain present before the court concerned during trial and shall also abide by the conditions enumerated under Section 437 (3) Criminal Procedure Code, 1973.

7] Accordingly, the application is allowed and disposed of. C.c. as per rules.