Vikas vs State Of Madhya Pradesh

Subodh Abhyankar, J

1] They are heard and perused the case diary.

2] This is the applicant's first bail application filed under Section 483 of BharatiyaNagarik Suraksha Sanhita, 2023/ Section 439 of Cr.PC. as he is implicated inconnection with Crime No.108/2025 registered at Police Station Badgonda Tahsil Mhow, District Indore (MP) for offence punishable under Sections 103(1),61(2), 3(5) of “BharatiyaNyaya Sanhita, 2023 and section 25(B) of the Arms Act, The applicant is in custody since 27.2.2025.

3] The allegation against the applicant is of involvement in the aforesaid case of murder wherein one Nitin Chouhan/deceased was murdered by the accused persons.

4] Counsel for the applicant has submitted that identically placed co-accused Rajkumar has already been granted bail by this Court in M.Cr.C. No.30315 of 2025 dated 6.8.2025, and the case of the applicant is identical to that of co-accused Rajkumar. Thus, it is prayed that the application be allowed.

5] Counsel for the State has opposed the prayer.

6] Having considered the rival submissions, perusal of the case-diary as also the order passed in M.Cr.C. No.30315 of 2025 dated 6.8.2025, this Court is inclined to allow the present application.

7] 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.

8] Accordingly, the application is allowed and disposed of.

C.c. as per rules.