Amit Seth, J
1. The applicant has filed this first bail application under Section 482 of BNSS for grant of anticipatory bail. Applicant apprehends his arrest in connection with Crime No.244/2025 registered at Police Station Sirol, District Gwalior (M.P.) in relation to the offence punishable under Sections 108, 3 (5) of BNS.
2. Learned counsel for the applicant contended that the case of the present applicant is akin to the case of co-accused, namely, Mukul Kumar, who has been granted anticipatory bail by this Court vide order dated 04.12.2025 passed in M.Cr.C. No. 55928 of 2025, therefore, claiming parity, it is prayed that the present application be allowed and benefit of bail be also granted to the applicant.
3. On the other hand, learned counsel for the State does not dispute the factum of parity with the above said co-accused.
4. Heard counsel for parties and perused the case diary.
5. The case of the applicant appears to be similar to the case of co-accused, namely, Mukul Kumar, who has been granted anticipatory bail by this Court vide order dated 04.12.2025 passed in M.Cr.C. No. 55928 of 2025. Thus, there is no reason to take a different view than the one taken in the case of above said co- accused.
6. Accordingly, the present anticipatory bail application is allowed. It is directed that in the event of arrest, the applicant shall be released on anticipatory bail upon furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one solvent surety of the like amount to the satisfaction of the Arresting Officer/Investigating Officer, subject to compliance of the following conditions by the applicant:-
(i) The applicant shall cooperate with the investigation and shall appear before the Investigating Officer as and when directed;
(ii) The applicant shall not induce, threaten, or promise any person acquainted with the facts of the case so as to dissuade them from disclosing the facts to the Court or to the police;
(iii) The applicant shall not commit any offence during the period of bail;
(iv) The applicant shall not leave India without prior permission of the Court.
7. Copy of this order be sent to the trial Court/Police Station concerned for compliance.
8. Certified copy as per rules.
