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Judgment
Sandeep N. Bhatt, J
This is third bail application filed by the applicant under Section 483 of the Bharatiya Nagrik Suraksha Sanhita, 2023 (Section 439 of Cr.P.C.) for grant of regular bail relating to FIR/Crime No.965/2024 dated 27.12.2024 registered at the Police Station, Hanumantal District Jabalpur for the offences punishable under Sections 109(1), 296, 103(1), 61(2), 189(4), 3(5), 190 of BNS and Section 25 & 27 of Arms Act. Applicant is in detention since 09.01.2025.
Learned counsel for the applicant submits that co-accused persons have been granted bail. It is submitted that no overt act has been attributed to the present applicant except that he was driving the vehicle in question. Charge sheet has been filed. Therefore, it is prayed that applicant may be enlarged on bail.
Per contra, counsel for the State has opposed the prayer and submitted that there are 12 criminal antecedents of the applicant. It is submitted that everyone has placed their role in commission of the offence, therefore, considering the role attributed to the applicant, no case for grant of bail is made out.
Heard the submissions and perused the case diary.
5 . Considering the fact that co-accused persons who has played similar role has been granted bail and considering the fact that charge sheet has already been filed, on the ground of parity as well as considering the role played by the applicant but without expressing any view on the merits of the case, the application is allowed.
It is directed that the applicant shall be released 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 trial Court concerned for his appearance before the said Court on all such dates as may be fixed in this regard during the pendency of trial.
7 . It is further directed that the applicant shall comply with the provisions of Section 480(3) of the BNSS, 2023.