NAVIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the order dtd. 5/1/2026 passed by the High Court of Madhya Pradesh at Indore in Criminal Appeal No. 11983/2025.

(3.) Apprehending arrest in connection with the crime registered pursuant to FIR No. 3 of 2025 dtd. 2/11/2025 lodged with AJK Mandsaur Police Station, Mandsaur, in respect of the offences punishable under Ss. 69 and 351(3) of the Bharatiya Nyaya Sanhita, 2023 ("BNS") and Ss. 3(1)(XII) and 3(2)(v)of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989, the appellant preferred an application before the High Court seeking anticipatory bail in terms of Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 ("BNSS"). Said application for anticipatory bail having been rejected by the High Court vide impugned order dtd. 5/1/2026, the instant appeal has been preferred.