Risabh Morya @ Praduman Morya vs State Of M.P. And Others

Anjuli Palo, J

This is the first application filed by the applicant under Section 438 of the Cr.P.C. seeking anticipatory bail.

The applicant is apprehending his arrest in connection with Crime No.671/2020 registered at P.S. Civil Lines, District Chhatarpur for the offences

punishable under Sections 354, 341, 294, 506, 34 of the Indian Penal Code.

Learned counsel for the applicant submits that the applicant has been falsely implicated in the case. He is not the main accused in the case. The main

accused is Sanjay Yadav and he has already been enlarged on bail by this Court vide order dated 15.12.2020 passed in M.Cr.C. No. 49937/2020,

therefore, the applicant may also be enlarged on anticipatory bail on the ground of parity.

Learned Panel Lawyer has opposed the prayer for anticipatory bail. Considering the nature of allegation against the applicant and the fact

that similarly placed co-accused person namely Sanjay Yadav has already been enlarged on bail, I deem it appropriate to release the applicant on

anticipatory bail maintaining the parity, therefore, without commenting on the merits of the case, the application is allowed.

It is directed that in the event of arrest, applicant Risabh Morya @ Praduman Morya shall be enlarged on bail on his furnishing a personal bond in a

sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one surety in the like amount to the satisfaction of the arresting officer for his appearance

before him during the course of investigation or before the trial Court, during trial, as the case may be.

It is further directed that the applicant shall abide by all the conditions as enumerated under Section 438(2) of the Cr.P.C.

With the aforesaid, the M.Cr.C. stands allowed and disposed of.